Section 49 in Andhra Pradesh Co-Operative Societies Act, 1964
49. Provident Fund.
(1)A society may, subject to the rules, establish a contributory provident fund for the benefit of its employees which shall be credited all the contributions made by them and the society in accordance with its bye-laws.(2)The provident fund so established shall not,-(a)be used in the business of the 'society ;(b)form part of the assets of the society ; or(c)be liable to attachment or be subject to any other process of any Court or other authority.(3)Notwithstanding anything in this section, a provident fund established, by a society to which the Employees Provident Fund Act, 1952, is applicable, shall be governed by that Act.
