Section 382 in The U.P. Co-operative Societies Rules, 1968
382.
The honorary manager shall not charge or accept any regular remuneration for the services rendered by him to the society, but may be entitled to honorarium as may be admissible to the officers of the society under the provisions of the Act, the rules or the bye-laws of the society. Such honorary manager shall not be a member of the Committee of Management of the society nor shall be deemed to be in the service of society.
