Section 36 in The Punjab Co-operative Societies Rules, 1963
36. Creation of Co-operative Education Fund. [Sections 43 and 85 (2) (xxii)]
- Every Co-operative Society shall contribute such amount not exceeding two per cent as may be directed by the Registrar, from time to time out of its net profits of the year to the Co-operative Education Fund to be administered by the State Co-operative Union. The contributions payable by a Co-operative Society shall be recoverable in the manner provided in section 63.The State Co-operative Union shall [frame regulations with the approval of the Registrar for the utilization and administration of the fund.] [Words substituted by Punjab Government Gazette Notification dated 18.2.86 (Section 8).]
