Section 47 in Rajasthan Co-operative Societies Act, 2001
47. Funds not to be divided.
- No part of the funds other than the net profits of a co-operative society shall be paid by way of bonus or dividend or otherwise distributed among the members.Provided that a member may be paid remuneration, allowances or honoraria on such scale as may be laid down by the bye-laws for any services rendered by him to the co-operative society.
