Section 22 in The Orissa Self-Help Co-operatives Act, 2001
22. Co-operative education.
(1)Every Co-operative shall include in its budget annually, provision for expenses for the education and training of members, potential members, staff and members of board for the development of their Co-operative in accordance with the Co-operative principles as specified in Scheduled D.(2)Any unspent amount from the budget provided under Sub-section (1) shall be transferred at the end of the Co-operative business year to a Co-operative education fund, and may be used only for the purpose of educating and training of members, potential members, staff and members of the board in Co-operative principles and practices.
