Section 70(vi) in Rajasthan Co-operative Societies Rules, 2003
(vi)Subject to the availability of funds, such sum as may be decided upon by the general body calculated at 10 percent of the net profits may be carried to a common good fund for being utilized on any of the object specified in section 2 of the Charitable Endowment Act, 1890 (Central Act VI of 1890) such as medical relief, sanitation, Co-operative propaganda, maintenance of library education and relief to poor.
