Section 19 in The Bihar Co-operative Societies Act, 1935
19. Investment of funds.
- Subject to the provisions of sub-section (2) of Section 16, a registered Society may invest or deposit its funds-(a)in a Government Saving Bank; or(b)in any of the securities specified in Section 20 of the Indian Trust Act, 1882 (2 of 1882); or(c)with the general or special sanction of the Registrar and on such conditions as he may impose-(i)in the shares or on the security of any other registered society; or(ii)with any bank or person carrying on the business of banking approved for this purpose by the Registrar;(d)in any other mode permitted by the rules.
