Section 83 in West Bengal Co-operative Societies Rules, 2011
83. Financial assistance by the State Government.
The State Government may grant loans, to take share in, or give any other financial assistance including grants to, any co-operative society which makes an application in this behalf, for any of the following purposes. namely :(a)facilitating the production of commodities or disposal thereof by the members;(b)conducting and developing agriculture or industry undertaken by a society;(c)redemption of prior debts of members. purchases and improvement of funds by members, or construction of any project for providing irrigation facilities for the benefit of the members;(d)construction of office building or godown by the society or dwelling house by its members;(e)repayment of money previously borrowed by a society in accordance with its bye-laws;(f)maintenance of staff for efficient management of the society;(g)recouping any loss in part or in whole sustained due to circumstances over which the society had no control;(h)providing infrastructure facilities to societies and its members; and(i)providing fund for starting of new business or augmentation of old business;
