Section 63(2) in Uttarakhand Co-Operative Societies Act, 2003
(2)Provident fund established by a co-operative society under sub-section (1) shall not-(a)be used in the business of the society;(b)form part of the assets of the society;(c)be liable to attachment or be subject to any other process of any court or other authority ; and(d)be subject to a charge or liable to be set off towards payment of any debt or outstanding demand owing to a co-operative society under section 41.However if a co-operative society introduces a pension scheme with the approval of Govt. for its employees, societies contribution to P.F. will not be required.
