Section 202 in The U.P. Co-operative Societies Rules, 1968
202.
The contributions to be credited to the contributory provident fund of a co-operative society shall be subject to the following conditions -(i)that the rate of monthly contributions by an employee shall be such as he may desire, but it shall not be less than five per cent and not more than fifteen per cent of the salary of the employee per month; and(ii)that the rate of contribution by the society at the end of each co-operative year shall be such as is determined by the Committee of Management of the society:Provided that the society shall not contribute more than six and a quarter per cent of the employee's salary during the year without the approval of the Registrar:Provided further that the Registrar's approval shall not be necessary where a co-operative society was, before the date of coming into force of these rules contributing more than six and a quarter per cent of the salary of an employee and such percentage is not proposed to be raised further:Provided further that the contribution of the society shall in no case exceed the contribution made by the employee.
