Section 61(2) in Rajasthan Co-operative Societies Rules, 2003
(2)Any society may incur liabilities in excess of the limit specified in sub-rule (1) by receiving deposits or borrowing loans subject to the condition that the amount received as deposits or borrowed as loans in excess of the said limit shall not be utilised in the business of the society but shall be invested in Government Securities which in the case of Central Banks, shall be deposited with the Rajasthan State Cooperative Bank and, in case of other Co-operative Banks, with the Central Banks. No society shall borrow against such securities,
