Section 50 in The Arunachal Pradesh Co-operative Societies Rules, 1984
50. Bonus and Dividend Equalisation Fund.
(1)A society may create out its net profits a fund to be called "the Bonus Equalisation Fund" and a fund to be called the Dividend Equalisation Fund.(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 bonus or dividend, as the case may be.(3)A society may credit in any year a sum not exceeding 2 per cent of the paid up share capital to the Dividend Equalisation Fund until the total amount in such Fund amounts to 9 per cent of the paid up share capital.(4)No society shall declare a dividend at a rate exceeding that recommended by its committee.
