Section 69 in The Multi-State Co-Operative Societies Act, 2002
69. Contributory provident fund.—
(1)Subject to the provisions of the Employees’ Provided Fund and Miscellaneous Provisions Act, 1952 (19 of 1952), a multi-State co-operative society having such number or class of employees as may be prescribed, may establish a contributory provident fund for the benefit of its employees to which shall be credited all contributions made by the employees and the society in accordance with the bye-laws of the society.(2)Monies standing to the credit of any contributory provident fund established by a multi-State co-operative society under sub-section (1) shall not—(a)be used in the business of the society;(b)form part of the assets of the society;(c)be liable to attachment or be subject to any other process of any court or other authority.
