Section 60(2) in Rajasthan Co-operative Societies Rules, 2003
(2)Subject to the maximum limit specified in the bye-laws, a loan to be granted to a member of a resource society and the period of its repayment shall be in accordance with the standards laid down by the Registrar:[Provided that a short term co-operative credit structure society may determine its loan policy and decide individual loan to its members keeping in view the interest of the society and its members.] [Added by Notification No. G.S.R. 73, dated 19.9.2011.]
