Section 71 in Rajasthan Co-operative Societies Rules, 2003
71. Bonus and Dividend Equalization Fund.
(1) A society may create out of its net profits a fund to be called the Bonus Equalization Fund and a fund to be called the Dividend Equalization Fund.(2)Except otherwise specifically authorised by the Registrar, the funds so created shall be utilized in accordance with the provisions of the bye-laws of the society only for payment of bonus or dividend, as the case may be.(3)A society may credit in any year a sum not exceeding 2 percent of the paid up share capital to the Dividend Equalization Fund until the total amount in such Fund amounts to 9 percent of the paid up share capital.
