Section 38(2) in Haryana Co-operative Societies Rules, 1989
(2)A co-operative society which accepts deposits and loans from members only and has no liability to any person other than the members, may receive such deposits and loans in excess of the limits referred to in sub-rule (1) if the excess amounts is deposited in a co-operative bank to which it is affiliated or is invested in Government securities specified in section 21 of the Indian Trust Act, 1982:Provided that the amount so deposited or invested or any part thereof, is not withdrawn or otherwise utilised except for the payment of the deposit accepted in excess of the aforesaid limit.
