Section 73 in Himachal Pradesh Co-Operative Societies Rules, 1971
73. Contribution to charitable purposes.
(1)After the proportion required by sub-section (2) of section 57 and sub-rule (1) of rule 69 has been carried to the Reserve Fund and the Co-operative Education Fund, the society may contribute not more than ten percent of such balance for any charitable purpose as defined in section 2 of the Charitable Endowments Act, 1890.(2)The fund thus constituted under sub-rule (1) shall be utilised by the society with the prior sanction of the Registrar.
