Section 55 in Kerala Cooperative Societies Act, 1969
55. Funds not to be divided.
- No part of the funds other than the net profits of a society shall be paid by way of bonus or dividend or otherwise distributed among its members:Provided that a member may be paid such remuneration, allowances or honoraria and on such scale as may be laid down by the bye-laws for any services rendered by him to the society.
