Section 4 in Peraringnar Anna Centenary Co-operative Milk Producers Welfare Fund Rules, 2010
4. Constitution of the Welfare Fund.
(a)The Fund shall be constituted for the benefit of the milk pouring members by the Commissioner for Milk Production and Dairy Development.(b)The Committee may, from time to time and at their discretion, decide the number of societies, to which the Fund may be extended having regard to financial and other considerations. The Committee shall also have the right to defer payment of assistance, at their discretion after recording the reasons;(c)All contributions to the Fund shall be deducted from the milk bills of the subscribers. No contribution shall be made by cash;(d)The subscription and contribution shall be made by the Union only by crossed cheque in the name of the Fund;(e)The Fund shall consist of :-(i)Subscription by the subscriber;(ii)Contribution of the society;(iii)Contribution by the Union;(iv)The interest earned on the accumulation of the fund shall become the part of the fund.
