Section 63 in The Meghalaya Co-operative Societies Rules
63. Payment of bonus or remuneration.
- A co-operative society may set apart not more than 30 per cent of its net profits as provided in the bye-laws for the payment of bonus or remuneration to its member, office bearers, salaried officers, employees or other helpers if such payment is recommended by the managing body and approved by the general assembly.
