Section 172(1) in The U.P. Co-operative Societies Rules, 1968
(1)Any surplus remaining after payments mentioned in Rule 171 shall be applied for contribution to National Defence Fund or to such charitable purposes or local objects of public utility as may be selected by the Committee of Management and approved by the Registrar. If within the time specified by the Registrar, the Committee of Management fails to make any selection of such object or purpose, which is approved by the Registrar, the Registrar may use the surplus fund either in contributing to National Defence Fund or to Co-operative Education Fund referred to in Rule 138.
