Section 378 in The U.P. Co-operative Societies Rules, 1968
378.
An honorary organiser shall not charge any amount for services rendered by him or for his personal labour during the organisation of a society except such amount as is sanctioned with the approval of the Registrar by the Committee of Management formed after the registration of the society. No expenditure incurred during the course of organisation shall be valid unless it is approved by such committee as aforesaid. The honorary organiser shall be liable to refund any amount spent, but not approved by the Committee of Management as aforesaid.
