Section 115F(g) in The Gujarat Co-Operative Societies Act, 1961
(g)the provisions of Sections 18 and 24 of the Banking Regulation Act, 1949 (10 of 1949) as applicable to co-operative societies and of Section 71 are complied with and if in its opinion any of the said provisions is contravened, such contravention is forthwith reported to the Registrar.
