Section 59(1) in The Meghalaya Co-operative Societies Rules
(1)Co-operative Development Fund. - After the proportion required by sub-rule (1) of Rule 56 above has been carried to the reserve fund from the profits of the year every co-operative society shall, in the manner prescribed, contribute an amount not exceeding 6 ¼ per cent of the year's net profits for co-operative education and for such other purposes as prescribed herein, to be credited to a fund to be called "The Co-operative Development Fund" (hereinafter referred to as the Fund) :Provided that if the net profit of any year of a society do not exceed Rs. 200, the society shall not be required to contribute anything towards Co-operative Development Fund for that year.
