Section 26(2) in The Multi-State Co-Operative Societies Rules, 2002
(2)The multi-State co-operative society creating such a fund shall provide for the following in its bye-laws:-(a)Authority to administer the fund.(b)Amount of contribution to be deducted from the employee's salary.(c)Mode of nomination for payment of the amount of the contributory provident fund in case of employee's death.(d)Purpose for which, the extent to which, and the period after which, advances may be made against the security of such fund and the number of monthly instalments in which advance is to be repaid.(e)Refund of employees' contribution and contribution made by the society.(f)Maintenance of accounts of such fund.
