Section 39 in Uttarakhand Self Reliant Co-Operatives Act, 2003
39. Disposal of surplus.
(1)Surplus, if any, arising out of the business of a co-operative in a financial year may be used in one or more of the following ways:(a)towards a deficit cover fund;(b)to be distributed as surplus refund among its members;(c)to develop its business;(d)towards reserves and funds constituted in accordance with the articles of association;(e)to provide common services to its members;(f)to provide rewards or incentives to staff;(g)towards a non-divisible corpus fund;Provided that surplus arising out of services provided to non-members may not be distributed amongst members or staff, but may be used for the provisions of common services to the community at large, and for encouraging potential members to become members.(2)Surplus must be fully allocated at the annual general meeting in which the audited statements of accounts for the financial year in which the surplus arose are presented for the consideration of the general body.
