Section 44(2) in The Orissa Co-operative Societies Rules, 1965
(2)(i)A credit Society shall invest its reserve fund with a Central Cooperative Bank.(ii)A Central Co-operative Bank shall invest its reserve funds with the Orissa State Co-operative Bank Ltd.(iii)A Primary Land Development Bank shall invest its reserve fund with the Orissa State Land Development Bank.(iv)Any other Society shall invest its reserve fund in the manner described in Section 57 :Provided that the Registrar may, by general or special order permit any Co-operative Society or any class of Societies to invest their reserve fund or a portion thereof in different manner.
