Section 55 in The Orissa Co-operative Societies Act, 1962
55. Funds not to be divided.
(1)No part of the funds other than the net profits of a Society shall be paid by way of bonus or dividend or otherwise distributed among its members;Provided that a member may be paid remuneration on such scale as may be laid down by the Bye-Laws for any services rendered by him to the Society.(2)Nothing in Sub-Section (1) shall be construed so as to debar any payment from being made out of such fund to a member as wages or as price of the produced of such member supplied to the Society.
