Section 44 in The Orissa Co-operative Societies Act, 1962
44. Subsidiary State Partnership Fund.
(1)A Central Society which is provided with moneys by an Apex Society from the 'Principal State Partnership Fund', shall, with such moneys, establish a fund to be called the 'Subsidiary State Partnership Fund'.(2)A Central Society shall utilise the 'Subsidiary State Partnership Fund' only for the purpose of-(a)purchasing shares in Primary Societies; and(b)making payments to the Apex Societies in accordance with the provisions of this chapter.
