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Uttarakhand Cooperative Societies (Amendment) Rules, 2016
Published vide Notification No. 1444/14-1/2016-7(1)12012, dated December 20, 2016, published in the Uttarakhand Gazette, Extraordinary, Part 1, dated 7th January, 2017, pp. 42-44
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(b) In the case of Chairman, District Cooperative Bank/Urban Cooperative Banks, following facilities will be available:
(1) Rs. 1500 per month for office and residencial telephone and facility to use official vehicle in the area of the society up to 1500 km. if the net annual profit is less than Rs. 50 lakhs.
3. Amendment in Rule 409. - In existing Rules 409(b)(1), 409(b)(3) and 409(b)(4) of principal rules, the following rule shall be substituted, namely -(b) The rate of daily allowance for the purpose of sub-rule (a) shall be subject to the following maximum limits:
(1) in the case of an Apex Cooperative Society, Central/District Cooperative Bank/Urban Cooperative Bank and such other society, as the Registrar may, in view of its financial and business conditions and for reasons to be recorded, notify as at per with an Apex Society, Central/District Cooperative Bank/Urban Cooperative Bank, Rs. 400 per day, if the annual net profit is below Rs. One crore, 600 per day, if the annual net profit is between Rs. One crore to Three crore, Rs. 800 per day, if the annual net profit is between Rs. Three crore to Five crore, Rs. 1000 per day, if the annual net profit is above the Rs. Five crore:
Provided that in case of an Apex Society the daily allowance for a day preceding of following the day of business shall also be admissible at the said rate:
(3) in case of an agricultural primary cooperative Society, Rs. 200 per day: Provided that in case of loss, Rs. 100 per day;
(4) in case of any other Cooperative Society, Rs. 200 per day: Provided that in case of loss, Rs. 100 per day.
