Co-Operative Societies Act 2008

Part VII Property and Funds of Society

114. Investment of funds

1.      A society may invest or deposit its funds—

a.      in any registered society or bank approved by the Registrar;

b.     in any securities issued or guaranteed by the Government;

c.      in the shares or on the security of any society with limited liability; or

d.     in any other manner permitted by the Registrar.

2.      Except with the approval of the general membership and of the Registrar, a society may not invest its funds for the purpose of a mortgage of real property.