Section 57A(5) in Kerala Cooperative Societies Act, 1969
(5)Subject to the provisions of this Act the scheme may provide for the following matters, namely:-(i)the time and manner in which contribution shall be made to the Fund by the societies;(ii)the rate of contribution;(iii)the administration of the Fund;(iv)the purposes for which the Fund may be utilized for developmental activities of the societies;(v)the conditions under which the Fund may be expended for payment of reliefs to the societies;(vi)the manner in which the accounts of the Fund shall be kept; and(vii)any other matter which is to be provided for in the scheme or which may be necessary or proper for the purpose of implementing the scheme.
