Section 61 in West Bengal Societies Registration Rules, 1963
61.
(1)The society in general meeting may declare dividend; but no dividend shall exceed the amount recommended by the managing committee.(2). No dividend shall be paid otherwise than out of net profits actually realised and certified as such by the auditor.(3)All dividends shall be declared and paid according to the amounts paid on shares.(4)All dividends remaining unclaimed for.................. years after the declaration thereof by person entitled and competent to receive and give a valid receipt for the same, may at the end of the period and after due notice to the payee at the discretion of the managing committee, be forfeited to the society and cease to be payable.(5)No dividend shall bear interest against the society.Supply of Bye-laws and Balance Sheet to Members
