Section 55(5) in The Maharashtra Cooperative Societies Rules, 1961
(5)When any society or societies have been permitted to enter into collaboration as provided under sub-section (1) of Section 20A, if it is necessary to invest the funds of the society or societies in such collaboration, the Registrar may, in addition to any general or special order of the State Government as specified in [clause (d)] [Added by G.N. No. CSL 1186/134313/132/ISC (i), dated 16.10.1987.] of Section 70, impose such additional conditions as may be necessary in the interest of the society :Provided that, the Registrar may for ensuring the safety of the funds of the society or societies invested in such collaboration for beneficial utilisation of the funds in furtherance of the objects may be regulated to the extent and manner of such investment from time to time.]
