Section 54(1) in The Tripura Co-operative Societies Rules, 1976
(1)In the case of a society whose reserve fund is equal to or more than its paid up share capital, the Registrar under Section 58 (2) may, by general or special order, permit that society to invest that portion of the reserve fund which is in excess of its paid up share capital or a portion thereon, in its business:Provided that in the case of State Co-operative Bank, the Registrar may, by general or special order, authorise such bank to invest fifty per cent of their reserve fund in their business.
