Section 94 in Tamil Nadu Co-operative Societies Rules, 1988
94. Payment of honorarium out of net profits.
(1)A society may, subject to the provisions in this rule, pay honorarium to the members of the board including the President and Vice-President at such sum as may be decided by the general meeting and the aggregate of honorarium so payable shall not exceed ten per cent of its net profits.(2)The amount of honorarium payable to the President or the Vice-President shall not exceed rupees two thousand and four hundred in the case of a primary society; rupees four thousand and eight hundred in the case of a central society and rupees seven thousand and two hundred in the case of an apex society.(3)The amount of honorarium payable to a member of the board other than the President or the Vice-President shall not exceed fifty per cent of the amount of honorarium payable to the President or the Vice-President.(4)If a member of the board or the President or the Vice-President has held office for a part of the year, honorarium may be paid proportionately.(5)Honorarium may be paid by a society to the officers of the Government who are members of the board subject to general or special orders issued by the Government in this behalf.
