Section 138(3) in The U.P. Co-operative Societies Rules, 1968
(3)Each primary, central and apex Co-operative Society shall deposit one per cent of its net yearly profit in an account to be notified by the Commissioner and Registrar of Co-operative Societies, Uttar Pradesh. This fund will be utilised for performance of activities related to monitoring and evaluation of their work and for research and planning of development activities.The expenditure of the fund shall be made in such manner as may be decided by Commissioner and Registrar Co-operative Societies.]
