Section 48 in The Arunachal Pradesh Co-operative Societies Rules, 1984
48. Appropriation of profits.
(1)The other purposes for which a society may appropriate its profits shall be education and enlightenment of the members of the society and also any Co-operative or charitable purpose including relief to the poor, education, medical relief and advancement of any other general public utility; provided that the expenditure on such item does not exceed 10 per cent of the net profits.(2)No bonus on shares shall be given over and above the dividend.Explanation. - Nothing in this rule shall prohibit giving of any bonus as contemplated in Clause (5) of Section 2.
