Section 201 in The U.P. Co-operative Societies Rules, 1968
201.
(1)Every co-operative society which has in its service five or more employees holding whole-time substantive appointment, shall establish a contributory provident fund referred to in sub-section (1) of Section 63.(2)The said contributory provident fund shall, subject to the provisions of the Act and the rules, be governed by such conditions as laid down in the bye-laws of the society.
