Section 28 in Jammu and Kashmir Co-operative Societies Rules, 2001
28. Co-operative Education Fund
- Every Co-operative Society shall contribute such amount not exceeding five percent, as may be directed by the Registrar from time to time out of its net profits of the year to the Co-operative Education Fund to be administered by the State Co-operative Union, or if there is no such union , by a committee appointed by the Registrar. The contribution payable by a society shall be charge on funds of the society and shall be recoverable in the manner provided in section 53. The State Co-operative Union or the committee shall prepare regulation with the approval of the Registrar for the stabilisation and administration of the Fund. Such regulations shall among other things provide for the contribution to the All India Co-operative Union.
