Section 60 in The Meghalaya Co-operative Societies Rules
60. Charitable purposes.
- A co-operative society may build up a fund and contribute not more than 6¼ per cent of net profits for any charitable purpose including relief of the poor, education medical relief and the advancement of any other object of general public utility. Purposes relating exclusively to religious teaching or worship are, however, excluded. Any contribution out of the fund shall be made with the approval of the Registrar.
