Section 48 in Jharkhand Co-operative Societies Rules, 2008
48.
Subject to the provision of section 18(2) and the sanctions of the Registrar the reserve fund of a registered co-operative society shall be available for any of the purposes specified in the bye-laws of the co-operative society.In case of a self supporting co-operative society, the reserve fund shall be available for any of the purposes, specified in the bye laws of the society, as may be decided, from time, by the general body.
