Section 57(2) in The Tripura Co-operative Societies Act, 1974
(2)A society may appropriate its net profits to the reserve fund or any other fund for payment of dividends to members on their shares, for contribution to educational fund as may be prescribed, for payment of bonus on the basis of the support received from members and persons who are not members of its business, for payment of honoraria and towards any other purpose which may be specified in the rules or bye-laws:Provided that no part of the net profits shall be appropriate except with the approval of the general body of members in the annual general meeting in conformity with the Act, rules and bye-laws.
