Section 67(3) in The Karnataka Souharda Sahakari Act, 1997
(3)Members contribute equitably to, and democratically control the capital of their Co-operative. Atleast part of that capital is usually the common property of the Co-operative. They usually receive limited compensation, if any, on the capital subscribed as a condition of membership. Members allocate surpluses for any or all of the following purposes, developing the Co-operative possibly by setting up reserves part of which atleast would be indivisible, benefitting members in proportion to their transactions with the Co-operative, and supporting other activities approved by the membership.
