Section 45 in Haryana Registration and Regulation of Societies Act, 2012
45. Investment of Funds.
- Every Society, to such extent, and under such conditions, as may be permitted under its Bye-laws, from time to time, invest or deposit any portion of its funds not immediately required,-(i)in immoveable properties; or(ii)in securities of the Government or in National Savings Certificates or other securities of the Government of India;(iii)in the Post Office Savings Banks Account; or(iv)in a special account opened by the Society for the purpose in a(a)Scheduled Bank as authorized or notified by the Reserve Bank of India; or(b)Cooperative Bank situated in the State, or in such other mode of investment, as may be prescribed.
