Section 92B(2) in The U.P. Co-operative Societies Act, 1965
(2)The fund established under sub-section (1) shall be utilised for meeting out all expenses relating to collection of dues in the manner a may be prescribed by rules to be framed by the State Government. The expenses relating to collection of dues shall also include payment of commission, salary, leave encashment at the time of retirement, if any, gratuity, other allowances, loans and advances, due interest on Provident Fund and pension to Amins and other staff appointed under Section 92-A.]
