Section 92B in The U.P. Co-operative Societies Act, 1965
92B. Cooperative Collection Fund.
(1)There shall be established a fund, to be called the Cooperative Collection Fund to which the following amounts shall be credited, namely:-(a)all costs of collection recovered on an amount due to a Cooperative Society;(b)all costs of execution recovered on an award, order or certificate for recovery under clause (a) or clause (b) of Section 92;(c)such other amounts as the State Government may direct.(2)The fund established under sub-section (1) shall be utilised for meeting out all expenses relating to collection of dues in the manner a may be prescribed by rules to be framed by the State Government. The expenses relating to collection of dues shall also include payment of commission, salary, leave encashment at the time of retirement, if any, gratuity, other allowances, loans and advances, due interest on Provident Fund and pension to Amins and other staff appointed under Section 92-A.]
