Section 46 in The Tripura Co-operative Societies Act, 1974
46. Regulation of loan making policy.
(1)No society shall make a loan to any person other than a member, or on the security of its own shares or on the security of any person who is not a member:Provided that with the special sanction of the Registration, a society may make loans to another society.(2)Notwithstanding anything contained in the foregoing sub-section, a society may make a loan to a depositor on the security of his deposit.(3)If, in the opinion of the Government it is necessary in the interest of the society or societies concerned to do so, the Government may, by general or special order, prohibit, restrict or regulate the lending of money by any society or class of societies on the security of any property:Provided that the Registrar may, for ensuring safety of the funds of the society or societies concerned, for proper utilisation of such funds in furtherance of their objects and for keeping them within the loan making limits laid down in the rules and bye-laws, with the approval of the financing bank, by general or special order, regulate further the extent, conditions and manner of making loans by society or class of societies to its members or other societies.
