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State of Maharashtra - Section

Section 53 in The Maharashtra Cooperative Societies Rules, 1961

53. [ Rates of annual contribution to education fund of State Federal Society. [Substituted by G.N. C.O. & T.D. No. CSL. 1189/CR-330 15-C, M.G.G., Part IVB, dated 7.11.1990, p. 2771.]

- [Amount due on the date of commencement of the Maharashtra Co-operative Societies (Amendment) Act, 2013 (XVI of 2013) shall be contributed to such State Federal Society as is notified by the State Government under section 68. The rates at which the classes of societies specified under column (2) of the Table below shall contribute towards the education fund specified against them in column (3) of the said Table-] [Substituted by G.N. No. CSL. 1186/134313/132/ISC (i), dated 16.10.1987.]
Sl. No. Class of Society   Rate of contribution per year per society
1 2   3
1. Maharashtra State Co-operative Bank   2 paise per Rs. 100 of working capital subject to a maximumof Rs. 5,00,000.
2. Maharashtra State Co-operative Agricultural and RuralDevelopment Bank.   Rs. 1/10 per cent of working capital subject to a maximum ofRs. 1,00,000.
3. Maharashtra State Co-operative Marketing Federation.   Rs. 1/10 per cent of working capital subject to a maximum ofRs. 1,50,000.
4. Maharashtra State Co-operative Housing Finance Corporation.   Rs. 1/10 per cent of working capital subject to a maximum ofRs. 1,00,000.
5. Maharashtra State Co-operative Consumers' SocietiesFederation.   2 paise per Rs. 100 of working capital subject to a maximumof Rs. 2,00,000.
6. Maharashtra State Co-operative Sugar Factories Federation.   Rs. 5,000
7. Maharashtra State Co-operative Fisheries Federation.   Rs. 1,000
8. Maharashtra State Co-operative Cotton Grower MarketingFederation.   Rs. 1,50,000
9. Maharashtra State Co-operative Diaries Societies Federation.   Rs. 5,000
10. Maharashtra Co-operative Spinning Mills Federation.   Rs. 5,000
11. Maharashtra State Co-operative Power-looms SocietiesFederation.   Rs. 2,500
12. Maharashtra State Co-operative Textile Corporation.   Rs. 1,000
13. Maharashtra State Co-operative Handloom Societies Federation.   Rs. 2,500
14. Maharashtra State Agricultural Produce Market CommitteesFederation.   Rs. 1,000
15. Maharashtra State Co-operative Cotton Growers ProcessingSocieties Federation.   Rs. 2,500
16. Maharashtra State Co-operative Tribal DevelopmentCorporation.   Rs. 1,000
17. Maharashtra State Co-operative Tribal DevelopmentCorporation.   Rs. 1,000
18. Maharashtra State Co-operative Labour Societies Federation.   Rs. 1,000
19. Maharashtra State Co-operative Banks Association.   Rs. 5,000
20. Maharashtra State Co-operative Oil Seed ProcessingFederation.   Rs. 5,000
21. Maharashtra State Sugar Industries Development CooperativeSocieties.   Rs. 1,000
22. Maharashtra State Co-operative Engineering Societies.   Rs. 5,000
23. Maharashtra State Co-operative Jangle Kamgar Federation.   Rs. 1,000
24. Co-operative Sugar Factories.   2 paise per ton of the last year Sugar Cane crushed, subjectto maximum of Rs. 75,000.
25. District Central Co-operative Banks.   (a) District Central Co-operative Banks of Raigad, Ratnagiri,Sindhudurg, Chandanpur and Gadchiroli Rs. 10,000.
      (b) The revitalised District Co-operative Banks in the State Rs.15,000.
      (c) Other District Central Co-operative Banks in the State Rs.30,000.
26. Sholapur District Industrial Cooperative Banks.   Rs. 15,000
27. Urban Co-operative Banks.   (a) Working capital upto Rs. 5 crores Rs. 5,000.
      (b) Working capital of Rs, 5 crores to Rs. 50 crores of Rs.10,000.
      (c) Working capital above Rs. 50 crores Rs. 30,000.
28. Urban Co-operative Credit Societies.   1/10 per cent of Working Capital, subject to minimum rupees100 and maximum of Rs. 5,000.
29. Salary Earners, Factory Workers, Mills Workers, Thrift Fundand Credit Societies.   1/10 per cent of Working Capital, subject to maximum Rs.1,000.
30. District Agro Industrial Serva Seva Co-operative Societiesand Purchases and Sale Societies having jurisdiction in one ormore Districts.   1/10 per cent of Working Capital, subject to maximum of Rs.20,000.
31. Primary Marketing Societies.   1/10 per cent of Working Capital, subject to maximum of Rs.2,000.
32. Whole-sale Co-operative Consumer Stores.   1/10 per cent of Working Capital, subject to maximum ofRupees 20,000.
33. Primary Co-operative Consumers Stores.   2 paise per Rs. 100 of working capital, subject to minimum ofRs. 100 and a maximum of Rs. 2,00,000.
34. Co-operative Spinning Mills.   (a) Which have not gone in production of Rs. 1,000.
      (b) Which have gone in production of Rs. 10,000.
35. Co-operative Ginning and Pressing Societies.   Rs. 100
36. Primary Seva Sahakari Sanstha.   (A) Rs. 10 in respect of those which have suffered loss duringthe previous cooperative year.
      (B) 1/10 per cent of the Working capital in respect of whosewhich have earned profit during the previous year subject tomaximum of Rs. 1,000.
37. Milk Co-operative Unions Taluka and District.   (a) Having collection of 3 lacs liters Milk of previous year Rs.500.
      (b) Having collection of 3 to 4 lacs litters Milk of previousyear Rs. 1,000.
      (c) Having collection of 4 to 5 lacs liters Rs. 1,500.
      (d) Above 5 lacs liters Rs. 2,000.
38. Primary Co-operative Dairy Societies.   Rs. 100
39. Co-operative Poultry Societies Federation.   Rs. 100
40. Co-operative Lift Irrigation Societies.   Rs. 100
41. Agricultural Processing Cooperative Societies.   Rs. 100
42. Grain Banks.   Rs. 100
43. Piggery and Live Stock Cooperative Societies (includingbreeding).   Rs. 100
44. Sugarcane Supply Co-operative Societies.   Rs. 500
45. Industrial Co-operative Estate.   Rs. 100
46. Labour Contract Co-operative Societies.   Rs. 100
47. Forest Labourers Co-operative Societies.   Rs. 100
48. Agricultural Non-Credit Cooperative Societies.   Rs. 100
49. Non-Agricultural Non-Credit Societies.   Rs. 100
50. Co-operative Farming Societies.   Rs. 100
51. Co-operative Fisheries.   Rs. 100
52. Primary Co-operative Poultry.   Rs. 100
53. Vidarbha Premier Co-operative Housing Society.   Rs. 5,000
54. Co-operative Housing Society.   (a) Having jurisdiction of Corporation, Nagarpalika andCantonment Board.….. per Member Rs. 3.
      (b) Having jurisdiction of Gram Panchayat.….. perMember Rs. 2.
55. Vidarbha Co-operative Marketing Societies.   1/10 of the Working Capital subject to maximum of Rs. 20,000.
56. Co-operative Distillery Societies.   Rs. 5,000
57. Mula Pravara Co-operative Electrical Societies LimitedShrirampur District Ahmednagar.   Rs. 1,000
58. Other Societies.   (a) Village and Taluka jurisdiction ... Rs. 100.
      (b) District jurisdiction ... Rs. 500.
      (c) State jurisdiction .... Rs. 1,000.]
[53A to 53B. [Deleted by Notification No. CSL-2014/697/C.R.04/13C, dated 30.8.2014 (w.e.f. 23.12.1961).]***.]
53A. [ Rates of annual contribution to Co-operative, State Cadre Employment Fund. [Added by G.N of 16-7-1979.]- The rates at which the class or classes of societies or other body corporate specified under column 2 of the Table below shall contribute annually under sub-section (4) of Section 69-A towards the Co-operative State Cadre Employment Fund, which may be notified in this behalf by the State Government, shall be those which are respectively specified against them in Column 3 of the said table:-{|
Sr. No. Society, class or classes of Society and otherbody corporate   Rate of contribution per year per society orbody corporate
1 2   3
1. Maharashtra State Co-operative Bank limited(incorporating the Vidarbha Co-operative Limited), Bombay.   Rs. 20 lakhs per year
2. The Maharashtra State Co-operative MarketingFederation Limited, Bombay   At 10 paise per Rs. 100 of the annual turnoverof the previous co-operative year.
3. The Maharashtra State Co-operative LandDevelopment Bank Limited, Bombay.   Rs. 5 lakhs per year.
4. All Co-operative Sugar Factories.   At 25 paise per tonne of sugarcane crushed bythe Sugar Factory during the previous co-operative year.
5. All Sugar Factories other than Co-operativeSugar Factories located in the State of Maharashtra.   At 25 paise per tonne of sugarcane of themembers of Primary Agriculture Credit Societies crushed by thefactory during the previous Co-operative year.
6. All District Central Co-operative Banksexcluding Bombay District Central Co-operative Bank Limited andAhmednagar Urban District Central Co-operative Bank Limited,Ahmednagar, having outstanding of Agricultural Credit businessof more than Rs. 5 crores as at the end of the previousCooperative year.   At 10 paise per Rs. 100 of the outstandingAgricultural Credit business as at the end of the previousCo-operative year.
7. All District Central Co-operative Banksexcluding Bombay District Central Co operative Bank Limited,Bombay and Ahmednagar Urban District Central Co-operative BankLimited, Ahmednagar, having outstanding of Agricultural Creditbusiness of Rs. 5 crores or less as at the end of theCooperative year.   At 5 paise per Rs. 100 of outstandingAgricultural Credit business as at tne end of the previousCooperative year.
8. All Primary Co-operative Marketing Societiesdealing in fertilizers, seeds, agricultural implements and saleof agricultural produce   At 5 paise per Rs. 100 of the annual turnoverof the previous Co-operative year.
9. All Primary Agricultural Credit Societies,Multipurpose Co-operative Societies and Service Co-operativeSocieties including Farmers' Service Societies and AdivasiCo-operative Societies-    
(i) having outstanding agricultural credit businessnot exceeding Rs. 50,000 as at the end of the previousCo-operative year.   1.5 per cent of the outstanding agriculturalcredit business as at the end of the previous Cooperative year.
(ii) having outstanding agricultural credit businessexceeding Rs. 50,000 but not exceeding Rs. 75,000 as at the endof the previous Co-operative year.   1.75 per cent of the outstanding agriculturalcredit business as at the end of the previous Cooperative year.
(iii) having outstanding agricultural credit businessexceeding Rs. 75,000 but not exceeding Rs. 3 lakhs as at the endof the previous Co-operative year.   2 per cent of the outstanding agriculturalcredit business as at the end of the previous Co-operative year.
(iv) having outstanding agricultural credit businessexceeding Rs. 3 lakhs as at the end of the previous Co-operativeyear.   1.25 per cent of the actual expenditure on thetotal emoluments paid to the Secretary during the previousCo-operative year or 2 per cent of the outstanding of theagricultural credit business as at the end of the previousCo-operative year, whichever is less.]