Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 25] [Entire Act]

Union of India - Subsection

Section 25(1) in The Multi-State Co-Operative Societies Rules, 2002

(1)Every multi-State co-operative society shall credit a sum calculated at one per cent. of its net profits every year as contribution to the co-operative education fund maintained by the National Co-operative Union of India Limited, New Delhi. The co-operative education fund shall be administered by a committee constituted by the Central Government for this purpose consisting of the following members:-
(i) The Presidentof the National Co-operative Union of India Ltd., New Delhi —Chairperson
(ii) The CentralRegistrar —Member
(iii)The FinancialAdviser to the Department of Agriculture and Co-operation in theMinistry of Agriculture —Member
(iv) Tworepresentatives of the multi-State co-operative societies to benominated by the Central Government for every two years —Members
(v) The DirectorGeneral, National Council for Co-operative Training, New Delhi —Member
(vi) The Director,Vaikunth Mehta National Institute of Co-operative Management,Pune. —Member