Section 72(5) in Himachal Pradesh Co-Operative Societies Rules, 1971
(5)Subject to the provisions of any law for the time being in force on the subject, a society may set apart not more than ten per cent of its net profits for the payment of bonus to its salaried officers or employees, if such payment is recommended by the managing committee and approved by the general meeting and the Registrar :Provided that in case of a salaried officer or an employee, the amount of bonus shall not exceed two months' salary in a year.
