Section 170 in The U.P. Co-operative Societies Rules, 1968
170.
The reserve fund of a co-operative society shall be indivisible and no member shall have any claim to a specified share in it:Provided that in the case of splitting up of a society into two or more societies, the reserve fund of the parent society shall be distributed between the new societies under the provisions of Section 16. The amounts so distributed shall be placed in the reserve fund of the society concerned.
