Section 65 in Andhra Pradesh Chit Funds Rules, 2008
65. Registers, records, books and periodicals to be maintained by the authorities under Chit Funds Act, 1982:
- The Registrar, to achieve uniformity all over the State, may prescribe from time to time the proformas for various registers, records, books and periodicals and the authorities under the Act shall scrupulously maintain these as prescribed.Appendix IForm I(See section 4(2) and rule 3)Form of Application to be used by A Foreman for Obtaining Previous Sanction to Commence or Conduct A ChitFromPlace:Date:ToThe Principal Secretary to the Govt.of(The Authorised officer by designation)Sir,I........Son/Wife/Daughter..........(here state profession or occupation) residing at........I/We, the Chairman and Secretary respectively *Insert the designation as may be appropriate to the applicant. on behalf of (name of the firm, Company, Corporation, Coop-Society etc.) situated at having its registered office at..........desire to commence and conduct a chit as foreman at (here specify the place with postal address in detail). Full particulars in this regard are given in the Annexure hereto.
