Section 123 in The U.P. Co-operative Societies Rules, 1968
123.
The expenses incurred in connection with the management of the co-operative society by the committee, administrator or administrators appointed under sub-section (3) or sub-section (4) of Section 35, shall be payable from the funds of the society.[Chapter IX-A] [New Chapter IX-A & Rules 123-A to 123-T inserted by Notification No. 2311/XLIX-1-97-7(10)-95-T.C., dated 13-11-1997 (w.e.f. 13-11-1997).] Committee of Administrators
