Section 20B in The Maharashtra Cooperative Societies Rules, 1961
20B. Co-operative Education and Training to members, officers and employees, etc.
(1)Every society shall organize education and training programmes for its members, officers and employees through the Federal Societies or State Apex Training Institutes, as notified by the State Government under section 24 A of the Act.(2)As far as possible the period of education and training for members of committee shall be minimum three days in aggregate during their tenure.(3)As far as possible all the members, may be covered in five consecutive years.(4)The rates of contribution towards Cooperative education and training to be made by the society shall be as notified by the State Government from time to time.(5)Every year the society shall make a provision in its annual budget at such rates as may be notified by the State Government from time to time.(6)The society shall make payment for Co-operative education and training to the concerned State Federal Societies or to the concerned State Apex Training Institutes from such budgetary provision.(7)The State Government shall notify rates of contribution towards Co-operative education and training for society or class of societies considering turnover, working capital, number of members, area of operation, number of officers, net worth, or otherwise.]
