Section 25(3) in The Multi-State Co-Operative Societies Rules, 2002
(3)The National Co-operative Union of India Limited, shall maintain this fund in a separate account [to be operated jointly by the Chief Executive of the National Co-operative Union of India Limited, New Delhi and an officer of the Central Government not below the rank of Director responsible for finance in the Department of Agriculture, Co-operation and Farmers Welfare authorized by the Central Government] [Inserted by Notification No. G.S.R. 567(E), dated 12.6.2018 (w.e.f. 2.12.2002)] and all income by way of interest or otherwise accruing from contribution towards this fund shall be credited to this fund.
