Section 42(4) in The Maharashtra Cooperative Societies Rules, 1961
(4)The Registrar may recognise a Central Bank as the Central Financing Agency which shall be primarily responsible for financing credit requirements of all creditworthy purposes through the concerned societies in its jurisdiction. On such recognition, such Bank shall be responsible for making all possible efforts to mobilise local resources for making loans available to the societies in its area. Such loans may be granted for creditworthy purposes, giving due importance to the production plans and requirements of various stratus of the producers and co-operative societies with reference to linking up of credit with cooperative processing or co-operative marketing.
