Section 97 in Tamil Nadu Co-operative Societies Rules, 1988
97. Bonus to employee in certain societies.
- A society, not governed by the Payment of Bonus Act, 1965 (Central Act 21 of 1965), which employs paid establishment, may pay bonus to such employees who have worked in the establishment for not less than thirty working days in the year to which the net profit relates:Provided that a past employee shall not be entitled to receive bonus under this rule if he was dismissed from service:Provided further that the amount to be paid to an employee shall not exceed such amount as may be specified in its bye-laws subject to a maximum of three month's basic pay or one thousand and two hundred rupees whichever is less.
