Section 15 in U.P. Primary Agricultural Co-Operative Credit Societies Centralised Service Rules, 1976
15. [ [Rules 14 and 15 substituted by Notification No. 1636/XII-C-1-84-7(10)-1976, dated 8th June, 1984.]
Every Society shall contribute to the fund named as "District Primary Centralised Service Fund" at a rate and in the manner laid down by the Authority from time to time with the prior approval of the Registrar, Co-operative Societies, Uttar Pradesh:Provided that the contribution shall be levied on the total borrowing of the Society from the District Co-operative Bank or the Commercial Bank in the previous Co-operative Year and where the said borrowing is nil, the contribution shall be levied on the amount of total loan outstanding against the members of the society at the close, of the previous Co-operative Year:Provided further that so long as the staff of the societies other man their -Managing Directors/Secretaries are not included in the Centralised Service, the rate of contribution shall not exceed 1.5 per cent of the total borrowing or the total loan outstanding.] [Rules 14 and 15 substituted by Notification No. 1636/XII-C-1-84-7(10)-1976, dated 8th June, 1984.]
