Section 152(3) in Tamil Nadu Co-operative Societies Rules, 1988
(3)Every society under which an employee borne on a common cadre of service is employed shall contribute the following towards the salary and other allowances of such employee, namely:-(a)actual salary including allowances admissible to such employee for the period of service under the society including joining time, if any;(b)leave salary at the rate of eleven per cent of the actual monthly salary including allowances of such employee for the period of service under the society including the joining time, if any;(c)provident fund at the rate applicable to such employee;(d)gratuity fund at the rate of fifteen days' salary (including allowances) of such employee for every year of service or part thereof, in excess of six months, under the society including the joining time, if any; and(e)bonus, if admissible, at the rate at which bonus is paid to the employees of the society.
