Section 4 in Multi-State Co-Operative Societies (Privileges, Properties and Funds, Accounts, Audit, Winding Up and Execution of Decrees, Orders and Decisions) Rules, 1985
4. Contribution Towards Co-Operative Education Fund.
(1)Every multi-State co-operative society shall credit a sum calculated at one per cent of its net profits every year as contribution to the cooperative Education Fund maintained by the National Co-operative Union of India Limited, New Delhi. The co-operative education fund shall be administered by a committee nominated for that purpose consisting of the following members:-(i)The President of the National Co-operative Union of India Limited, New Delhi Chairman(ii)The Central Registrar Member(iii)The Financial Adviser to the Department of Agriculture & Go-operation in the Ministry of Agriculture Member(iv)Two representatives of the multi-State co-operative societies to be nominated by the Central Government for every two years Members(v)The Director General National Council for Co-operative Training, New Delhi Member(vi)The Director, Vaikunth Mehta National Institute of Go-operative Management, Pune Member(2)The co-operative education fund shall be utilised for the purposes connected with the education of members and human resources development for co-operatives.
