Section 24 in Jammu and Kashmir Co-operative Societies Rules, 2001
24. Remuneration payable to new committee or Administrator
(1)The remuneration payable to a committee or Administrators appointed under section 30 shall be such as the Registrar may from time to time determine.(2)The amount of such remuneration and the other costs, if any, incurred in relation to the management of the Co-operative Society by the committee or the Administrators shall be payable from the funds of the society.
