Section 19(3) in U.P. Primary Agricultural Co-Operative Credit Societies Centralised Service Rules, 1976
(3)All the outright grants and subsidies from the Central/State Government, and other sources if any, shall be deposited by the Authority in the "State Primary Centralised Service Fund". Besides, the Registrar may direct the Uttar Pradesh Co-operative Bank, the other apex co-operative institutions and the District Central Co-operative Banks to make contributions towards the aforesaid fund for meeting deficit arising out of contributions falling short of the cost of maintenance of Centralised Service in the "District Primary Centralised Service Fund", in a Co- operative Year, at a rate determined by him for the purpose, from time to time.
