Section 45 in Andhra Pradesh Co-Operative Societies Act, 1964
45. Disposal of [x x x] [The word 'net' omitted by Act No. 22 of 2001, dated 25.4.2001.] profits.
- [(1) A society shall, subject to such limits as may be prescribed, credit one percent of gross profit or gross income in a year, as the case may be, to the cooperative education fund.(2)A society shall credit an amount not being more than 30 percent of gross profit or 2 percent of working capital, whichever is less, in a year to the administrative and contingent fund towards pay and other allowances of its employees and contingencies in the manner prescribed;] [Inserted by Act No. 22 of 2001, dated 25.4.2001.](3)[] [Renumbered by Act No. 22 of 2001, dated 25.4.2001.] A society shall, out of its net profits in any co-operative year,-(a)transfer an amount not being less than twenty-five per cent of the profits as may be prescribed, to the reserve fund :Provided that when the total amount so transferred becomes equal to the amount of paid-up share capital, the amount to be transferred may, with the previous permission of the Registrar, be reduced to a sum not less than ten per cent of such profits;(b)[x x x] [Omitted by Act No. 22 of 2001, dated 25.4.2001.](c)[ credit such portion of the profits, as may be prescribed, to the bad debts reserve] [Inserted by Act No. 10 of 1970.] ;(d)[ pay towards dividend to members on their paid-up share capital, an amount not being less than fifteen per cent of the net profit; [Added by Andhra Pradesh Act No. 21 of 1985, w.e.f. 22-4-1985.](e)pay an amount not being less than fifteen per cent of the net profit towards rebate to members on the amount or volume of business done by them with the Society in the manner specified in the bye-laws].(4)[] [Renumbered by Act No. 22 of 2001, dated 25.4.2001.] The balance of the net profits may be utilised for all or any of the following purposes, namely:-(a)[x x x] [Omitted by Act No. 21 of 1985.] ;(b)[x x x] [Omitted by Act No. 21 of 1985.] ;(c)constitution of or contribution to, such special funds as may be specified in the bye-laws ;(d)payment of bonus to employees of the society or remuneration to a member for services rendered by him to the society to the extent and the manner specified in the bye-laws ;(e)donation of moneys, not exceeding ten per cent of the net profits to be utilised within the area of operation of the society for any charitable purpose as defined in Section 2 of the Charitable Endowments Act, 1890: Provided that such moneys may be utilised with the permission of the Government for any such purpose outside the area of operation of the society.
