Section 388 in The U.P. Co-operative Societies Rules, 1968
388. [ [Substituted by Notification No. 2223/XLIX-1-2001-7(10)-95 T.C., dated 20-7-2001.]
(a)Daily allowance may be allowed by a co-operative society for each day of business at a rate of not exceeding the rate specified in sub-rule (b) ;(b)The rate of daily allowance for the purpose of sub-rule (a) shall be subject to the following maximum limits -(i)in the case of an Apex Co-operative Society, and such other societies, as the Registrar may, in view of its financial and business conditions and for reasons to be recorded, notify as at par with an Apex Society, rupees one hundred fifty per day:Provided that in case of an apex society the daily allowance for a day preceding and following the day of business shall also be admissible at the said rate:Provided further that the day preceding or following the day of business shall not be the day of business.(ii)in the case of central co-operative society, rupees seventy-five per day;(iii)in the case of an agricultural primary co-operative society, rupees thirty per day.(iv)in the case of any other co-operative society, rupees sixty per day.(c)In case of any doubt about any category of society for purposes of travelling allowance the opinion of the Registrar shall be final].
