Section 53(2) in The Orissa Co-operative Societies Rules, 1965
(2)The Registrar shall have power to fix by a special or general order in writing how much of the maximum lending limit of the Financing Bank or a Credit Society other than a Mortgage Bank or a Society the object of which is to grant long term loans exclusively on the mortgage of immovable properties, shall be made available for the grant of short term loans and loans repayment after one year but within five years, as the case may be, from the date of grant of the loans.Notes - In this rule, the term "Short-term loans" means a loan repayable from the sale price of the next harvest as soon as it is released but not exceeding fifteen months.
