Section 56(1) in The Delhi Co-Operative Societies Act, 2003
(1)A co-operative society may invest or deposit its fund -(a)in the postal savings bank; or(b)in any of the securities specified in section 20 of the Indian Trusts Act, 1882 (2 of 1882); or(c)in the shares or securities of any other co-operative society; or(d)with co-operative or scheduled or nationalised banks; or(e)in any federal co-operative society of which it is a member or apex or financing bank; or(f)in any other mode permitted by the rules :Provided that the co-operative bank shall be required to make investment of its funds in accordance with the directions, instructions and guidelines of the Reserve Bank.
