Section 37(1) in The Punjab Co-operative Societies Rules, 1963
(1)Besides the manner provided in section 44, a Co- operative Society may invest or deposit its funds or any portion thereof-(a)in any bonds, certificates or loans issued by the Government or the Central Government;(b)in debentures floated by a Co-operative Society;(c)with the previous sanction of the Registrar, in the purchase or lease of land or building or in the acquisition, construction or renewal of any building that may be necessary to conduct its business.
