Section 79 in The Tamil Nadu Co-Operative Societies Act, 1983
79. Gratuity Fund.
(1)A registered society not being an establishment to which the Payment of Gratuity Act, 1972 (Central Act 39 of 1972) applies, may provide in its bye-laws for payment of gratuity to the employees at such rates and on such conditions as may be specified in the bye-laws and such society may establish a gratuity fund or make other arrangements for the purpose.(2)A gratuity fund, if any, established by a registered society under sub-section (1) shall be invested in the financing bank, but shall not-(a)be used in the business of the society;(b)form part of the assets of the society;(c)be liable to attachment or be subject to any other process of any Court or other authority.
