Section 89(2) in West Bengal Co-operative Societies Rules, 2011
(2)A Co-operative society may, in terms of section 50, grant loan to a member thereof belonging to economically weaker sections, that is to say, persons is (including scheduled castes, scheduled tribes, marginal farmers, share-croppers known as Adhiars, Bargadars or by any other local terminology, agricultural labourers, and physically or mentally handicapped persons) belonging to families having total annual income not exceeding eight thousand rupees, at a concessional rate of interest and against a lower scale of security irrespective of the value of shares held by them.Explanations:
