Section 49 in The Orissa Co-operative Societies Act, 1962
49. Disposal of share capital and dividend, etc.
(1)All moneys received by an Apex Society in respect of shares of other Societies purchased from the moneys in the 'Principal State Partnership Fund' on redemption of such shares or by way of dividends or otherwise, shall be credited to that fund.(2)All moneys received by a Central Society in respect of shares of primary Societies purchased from the moneys in the 'Subsidiary State Partnership Fund' on redemption of such shares or by way of dividends or otherwise, shall, in the first instance, be credited to that Fund and then be transferred to the Apex Society which shall credit them to the 'Principal State Partnership Fund'.(3)All moneys and dividends referred to in Sub-Section (1) and Sub-Section (2) shall be paid to the State Government from out of the 'Principal State Partnership Fund'.(4)Save as provided in Sub-Section (3) the State Government shall not be entitled to any other return on the moneys provided by it to an Apex Society under Section 42.
