Section 309 in The U.P. Co-operative Societies Rules, 1968
309.
Without prejudice to the provisions of Rule 15 the bye-laws of a co-operative farming society shall provide for-(i)the contribution of land funds and other property by members, their valuation and adjustment;(ii)the remuneration and wages to be paid to members working on the farm of the society;(iii)the payment of expenses and other dues of the farm of the society;(iv)the distribution of the produce of the society; and(v)the conduct of the affairs and the working of the farm of the society.
