Section 52 in The Tripura Co-operative Societies Rules, 1976
52. Bonus and Dividend Equalisation Fund.
(1)A society may create out of its net profits a fund to be called "the Bonus Equalisation Fund" for payment of bonus to persons other than its paid employees who are not its members.(2)Except otherwise specifically authorised by the Registrar, the funds so created shall be utilised in accordance with the provisions of the bye-laws of the society only for payment of such bonus.(3)A society may create the Dividend Equalisation Fund and credit to it a sum not exceeding two per cent of the paid-up share capital in any year until the total amount in such fund amounts to nine per cent of the paid-up share capital. The society may draw upon this fund in any year only when it is unable to maintain a uniform rate of dividend it has been paying during the last preceding five years or more.(4)No society shall declare a dividend at a rate exceeding that recommended by its committee.
