Section 6 in Multi-State Co-Operative Societies (Privileges, Properties and Funds, Accounts, Audit, Winding Up and Execution of Decrees, Orders and Decisions) Rules, 1985
6. Investment of Funds.
- A multi-State co-operative society may invest or deposit its funds in any one or more of the following modes:-(i)any mode provided in clauses (a) to (e) of section 62-;(ii)any post office savings bank;(iii)any savings scheme launched by the Central or the State Government;(iv)the shares of a corporation or other body corporate in which the Central or the State Government or both hold more than fifty per cent of the shares; and(v)the debentures floated by a corporation or a body corporate if such debentures are guaranteed by the Central or the State Government or by the Reserve Bank of India.
