Section 73 in Haryana Co-operative Societies Rules, 1989
73. Creation of Co-operative Education Fund.
- Sections 87 and 131(2)(xxv). - Every co-operative society shall contribute such amount not exceeding two per cent as may be directed by the Registrar, from time to time out of its net profits of the year to the Co-operative Education Fund to be administered by the State Co-operative Federation. The contribution payable by a co-operative society shall be charged on the funds of the Co-operative Society and shall be recoverable in the manner provided in section 110. The State Co-operative Federation shall prepare regulations with the approval of the Registrar for the utilisation and administration of the fund.
