Section 57 in West Bengal Societies Registration Rules, 1963
57.
(1)Subject to the provisions of the Act and the Rules the net profits of the society shall be distributed in the following order, namely:(a)..................per centum or such higher proportion as the general meeting may decide shall be carried to the reserve fund;(b)..................an amount not exceeding per centum the balance as may be decided by the general meeting shall be contributed to the Co-operative Development Fund.(2)The balance of the realised profits as certified by the audit officer may subject to the provisions of the Act and the Rules and in accordance with the decision of the general meeting be applied to all or any of the following purposes, namely:(a)to the payment of a dividend on shares provided that the dividend paid on any share shall not exceed.................. per centum:(b)to the making of a contribution to the 'Provident Fund of Members and Employees" under section.................. at a rate not exceeding the amount of contribution made by the members or the employees;(c)with the sanction of the Registrar for any specific service rendered to the society to the payment of a bonus to the members or employees at such rates, not exceeding . per centum of the net profits as may be recommended by the managing committee and approved by the general meeting;(d)to any charitable purpose permitted by the Act and the Rules; and(e)to carry forward to next year's account or to such special fund or funds for any other purpose, as may be determined by the general meeting.Reserve Fund
