Section 48(2) in Rajasthan Co-operative Societies Act, 2001
(2)the balance of the net profits may be utilised for all or any of the following purpose, namely -(a)payment of incentive to members on the amount or volume of business done by them with the society, to the extent and in the manner specified in the bye-laws;(b)constitution of, or contribution to, such special fund as may be specified in the bye-laws;(c)donations of amount not exceeding ten percent of the net profits for any charitable purpose as defined in section 2 of the Charitable Endowments Act, 1890 (Central Act 6 of 1890); or for a cause dedicated to the cooperative movement;(d)payment of bonus to employee of the society, to the extent and in the manner specified in the bye-laws;[Provided that a short term co-operative credit structure society shall not be bound to continue to any funds other than funds as may be established or maintained for the improvement of its net worth:Provided further that a primary agricultural credit society may decide disposal of its net profits and declare dividend as per the guidelines issued by the Registrar in consultation with the National Bank.] [Added by Notification No F. 2(15) Vidhi/2/2010 dated 3-4-2010 w.e.f. 16-10-2009.]
