Section 55 in Rajasthan Co-operative Societies Rules, 2003
55. Co-operative Education and Training Fund.
(1) A Co-operative Education Training Fund shall be constituted under and regulated by the Co-operative Education and Training Fund Regulations made by the Registrar, in consultation with the apex Co-operative societies and the Rajasthan State Co-operative Union.(2)The contributions to the fund payable by a society shall be a charge on the funds of the society and shall be recoverable in the manner provided in Section 100 of the Act as arrears of land revenue and the officer of the society willfully failing to comply with the requirement of this rule, shall be personally liable for making good the amount to the fund. The amount so allocated shall be remitted to the fund within two months of the date of allocation of the net profits by the General body of the society.(3)The Co-operative Education and Training Fund Regulations made under sub-rule (1) above shall, among other things, include regulations regarding (i) administration of the fund, (ii) allocation and distribution of fund for Co-operative education and training in order to carry out the working plan prepared under subsection (2) section 111 of the Act; and (iii) distribution amongst various district Cooperative unions and contribution to the National Co-operative Union of India:Provided that such portion of the fund allocated to the Rajasthan State Co-operative Union and district Co-operative unions as decided by the Registrar shall be utilised for education and, training of women Co-operatives.
