Section 67 in Rajasthan Co-operative Societies Act, 1965
67. Provident Fund.
(1)A co-operative society may establish a Contributory Provident Fund for the benefit of its employees to which shall be credited all contributions made by the employees and the society in accordance with the bye-laws of the society.(2)A Contributory Provident Fund established by a co-operative society under sub-section (1)-(a)shall not be used in the business of the society:(b)shall not form part of the assets of the society, and(c)shall not be liable to attachment or be subject to any other process of any court or other authority.
