Section 98 in Tamil Nadu Co-operative Societies Rules, 1988
98. Common good fund.
(1)Every society, after appropriation under clauses firstly to seventhly of sub-section (2) of section 72, shall contribute towards the common good fund the remainder of the net profits subject to the maximum of ten per cent of its net profits for being utilised on any of the charitable purposes including relief to the poor, education, medical relief and the advancement of any other object of general public utility, but excluding a purpose which relates exclusively to religious teaching or worship:Provided that the common good fund shall not be utilised for the objects referred to in this sub-rule in respect of any sum exceeding [rupees ten thousand in the case of a primary society and-rupees twenty-five thousand in the case of a central or an apex society] without the prior approval of the Registrar.(2)Notwithstanding anything contained in sub-rule (1), but subject to the availability of funds, an apex society or central society or a financing bank may, with the previous approval of the Government, utilise the common good fund for making ex-gratia payment to an employee of a society affiliated to it who dies in harness where the financial condition of that affiliated society is not sound and does not permit payment of ex-gratia and where no employees' benefit scheme is in force in the society and is applicable to such employee:Provided that such actual ex-gratia amount payable shall not exceed the maximum benefit available to an employee of the society concerned or of the society making the payment under an employees benefit scheme in force in that society. -
