Section 91 in Tamil Nadu Co-operative Societies Rules, 1988
91. Co-operative Education Fund.
(1)(a)Any sum to be contributed to the Cooperative Education Fund (hereafter in this rule referred to as the education fund) shall be remitted by the society concerned to the co-operative union of which it is a member within one month from the date of receipt of the audit memorandum. Every district co-operative imion to which any sum is remitted under this rule shall, within a period of thirty days from the date of receipt thereof, remit ninety per cent of the amount so received to the Tamil Nadu Cooperative Union to the credit of the education fund. The remaining ten per cent of the said amount shall be credited to the general fund of the district co-operative union concerned.(b)The amount standing to the credit of the education fund, with the Tamil Nadu Co-operative Union shall be invested separately in the Tamil Nadu State Co-operative Bank or in any financing bank, as the Registrar may direct.(2)The education fund shall not be utilised for any purpose other than the following purposes, namely:-(i)Co-operative education and training;(ii)Co-operative propaganda;(iii)Co-operative publicity;(3)(a)The education fund shall be administered by a Committee consisting of the following persons, namely:-(i)The Registrar of Co-operative Societies, [Chennai] [Substituted for the word 'Madras' by The City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).] who is ex-officio shall be the President of the committee;(ii)The nominee of the Tamil Nadu Co-operative Union, who shall be the Vice-President of the committee;(iii)The Director of Handlooms and Textiles, [Chennai] [Substituted for the word 'Madras' by The City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).];(iv)The Commissioner for Milk Production and Dairy Development, [Chennai] [Substituted for the word 'Madras' by The City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).];(v)The other functional Registrar nominated by the Government in rotation;(vi)The nominee of the Tamil Nadu State Co-operative Bank Limited, [Chennai] [Substituted for the word 'Madras' by The City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).];(vii)Nominees of two apex societies other than the Tamil Nadu State Cooperative Bank and the Tamil Nadu Co-operative Union, as may be specified by the Government;(viii)One specialist or technical expert in agriculture from any recognised institute in the country nominated by the Government;(ix)One specialist or technical expert in animal husbandry from any recognised institute in the country nominated by the Government;(x)One Specialist or technical expert in sugar technology or textile technology or agro-based cottage industries nominated by the Government;(xi)One specialist or technical expert in extension education from the Tamil Nadu Agricultural University nominated by the Government;(xii)One specialist or technical expert in audio-visual publicity nominated by the Government; and(xiii)One specialist or technical expert from the press nominated by the Government;(b)the Managing Director, the Tamil Nadu Co-operative Union, ex-officio, shall be the Secretary of the committee, without a seat on the committee;(c)the term of office of the members of the committee shall be three years;(d)the quorum for the meeting of the committee shall be five;(e)the committee shall meet at least once in every three months for which a notice of not less than three clear days shall be given;(4)The Tamil Nadu Co-operative Union shall maintain the education fund in accordance with the regulations framed by the committee with the approval of the Registrar, and shall place before the committee, the particulars of the amount credited to, and the expenditure incurred from, the education fund during the previous quarter at its next meeting.
