Section 53 in Rajasthan Co-operative Societies Act, 2001
53. Provident Fund.
(1)A co-operative society may establish Contributory Provident Fund for the benefits of its employee to which shall be credited all contributions made by the employees and the society in accordance with the bye-laws of the society.(2)a Contributory Provident Fund establish by a co-operative society under subsection (1)-(a)shall not be used in the business of the society;(b)shall not form part of the assets of the society; and(c)shall not be liable to attachment or be subject to any other process of any court or other authority.CHAPTER-IX Audit, Inquiry and Surcharge
