Section 68 in The Maharashtra Co-Operative Societies Act, 1960
68. [ Contribution to education fund of the State federal society. [Section 68 was substituted for the original by Maharashtra 27 of 1969, Section 11.]
(1)[Every society not being co-operative credit structure entity] shall contribute annually towards the education fund of the State federal society which may be notified in this behalf by the State Government at such rate as may be prescribed, and different rates may be prescribed for different societies or classes of societies depending on their financial condition.[* * * * *] [The proviso was deleted by Maharashtra 3 of 1974. Section 11.](2)Every society shall pay its contribution to the said fund [within three months after the close of the co-operative year.] [These words were substituted for the words 'within two months from the date on which Its accounts are adopted by the general body of members' by Maharashtra 20 of 1986, Section 24(a).] Any officer wilfully failing to comply with the requirement of this section, shall be personally liable for making good the amount to the federal society notified as aforesaid.](3)[ Where any society fails to pay the contribution within the period specified in sub-section (2), the amount of contribution due,shall be recoverable as an arrear of land revenue and on the State Federal Society making a report of such failure to the Registrar, the Registrar shall, after making such inquiry as he deems fit, grant a certificate for recovery of the amount due as an arrear of land revenue.] [This sub-section (3) was added by Maharashtra 20 of 1986, Section 24(b).](4)[ With effect from the date of commencement of the Maharashtra Co-operative Societies (Amendment) Act, 2013, the provisions of sub-sections (1) to (3) shall cease to be in force.(5)Notwithstanding anything contained in sub-section (4), any amount due on the date of commencement of the Maharashtra Co-operative Societies (Amendment) Act, 2013, shall be recoverable as an arrear of land revenue and upon the request of the State Federal Society, the Registrar shall, after making such inquiry as he deems fit, grant a certificate for recovery of the amount due as an arrear of land revenue.] [Sub-sections (4) and (5) were Inserted by Maharashtra Act No. 16 of 2013 date 13-8-2013, Section 21, (w.e.f. 14-2-2013).]
