Section 96 in Tamil Nadu Co-operative Societies Rules, 1988
96. Bonus to members in certain classes of societies.
- Any society other than a credit society may, in accordance with its bye-laws, pay bonus to its members based on the extent of business done by the members with it or the value of the services rendered by such members to the society subject to a maximum of fifty per cent of its net profits:Provided that a society shall not utilise any portion of the bonus accruing on the business done by non-members for payment of bonus to members, but shall carry the entire amount so accrued to the reserve fund or business loss reserve as may be decided by the general body.
