Section 48(1) in Rajasthan Co-operative Societies Act, 2001
(1)A co-operative society shall, out of its net profits in any year,(a)transfer to the reserve funds, such twenty five percent of its profits and within such period as may by prescribed;(b)credit one portion of the profits, as may be prescribed, to the Co-operative Education and Training Fund constituted under the rules;(c)credit such portion of the profits, as may be specified in the bye-laws, in the fund created under bye-laws to meet out the losses, if any and(d)pay dividend to members on their paid up share capital at such rate, as may be prescribed.
