Section 81 in Tamil Nadu Co-operative Societies Rules, 1988
81. Payment to a member for work done by him as a clerk.
- A primary society other than a processing society may make payment to a member for work done by him as a clerk subject to approval by the general meeting in accordance with the bye-laws made in this behalf:Provided that in no case such payment shall exceed seventy-five paise for every hundred rupees of the working capital or the business turnover, whichever is higher or part thereof, subject to a maximum of rupees two thousand and four hundred per annum:Provided further that no such payment shall be made for the period during which there is a paid employee working in the society.Explanation. - For the purpose of this rule, the working capital shall be as on the last day of the previous co-operative year.
