Section 45(1) in The Orissa Co-operative Societies Rules, 1965
(1)Every society shall remit the sum as specified by the Government under Sub-Section (3) of Section 56 of the Act to the State Co-operative Union towards its contribution to the Co-operative Education Fund within three months from the date of the closure of the Cooperative year. In case a Society has contributed 4 per cent of the net profit and the State Government have specified a sum in excess of the said percentage, every society shall remit the excess sum to the State Co-operative Union within three months from the date of receipt of audit report by the Society.
