Section 25(1) in Assam Co-Operative Societies Act, 2007
(1)Every cooperative society shall include a certain amount in its budget annually, as provision for expenses on education of member and potential member, education and training of stall and directors for the development of their cooperative societies in accordance with the cooperative principles specified in Schedule A and practices of cooperation, besides contributing at least 1% of profit or an amount specified by the Registrar in case of societies not earning profit, to State Cooperative Union or any other institution under the administrative control of the Cooperation Department for cooperative education and training.
