Section 66(2) in Arunachal Pradesh Co-operative Societies Act, 1978
(2)A society may appropriate its net profits to the reserve fund or any other fund to payment of dividends to members on their shares, to the contribution to educational fund of the territory level federal society which may be notified in this behalf by the Government to the payment of bonus on the basis of the support received from members and persons who are not members of its business, to payment of honoraria and towards any other purpose which may be specified in the rules or bye-laws:Provided that no part of the profits shall be appropriated except with the approval of the annual general meeting and in conformity with the Act, rules and bye-laws.
