Section 19 in U.P. Primary Agricultural Co-Operative Credit Societies Centralised Service Rules, 1976
19. [ [Rules 18 and 19 Substituted by Notification No. 1636/XII-C-1-84-7(10)-1976, dated 8th June, 1984.]
(1)If the contribution made by the societies to the "District Primary Centralised Service Fund" falls short of the cost of maintenance of the Centralised Service, in a Co-operative year, the deficit shall be met out of the grants from the "State Primary Centralised Service Fund" which shall be maintained at the State Level by the Authority.(2)The "State Primary Centralised Service Fund" shall be maintained in a separate account of the Uttar Pradesh Co- operative Bank Ltd, Lucknow and shall be operated by the State Cadre Authority in accordance with the instructions of the Registrar issued from time to time.(3)All the outright grants and subsidies from the Central/State Government, and other sources if any, shall be deposited by the Authority in the "State Primary Centralised Service Fund". Besides, the Registrar may direct the Uttar Pradesh Co-operative Bank, the other apex co-operative institutions and the District Central Co-operative Banks to make contributions towards the aforesaid fund for meeting deficit arising out of contributions falling short of the cost of maintenance of Centralised Service in the "District Primary Centralised Service Fund", in a Co- operative Year, at a rate determined by him for the purpose, from time to time.(4)It shall be within the competence of the Authority to direct the District/Central Co-operative Bank to transfer the excess amount of contribution received from the societies towards the cost of maintenance of the Centralised Service, in a Co-operative year, to the Authority for crediting to the "State Primary Centralised Service Fund"].
