Section 15(4) in The Maharashtra Chit Funds Act, 1974
(4)The Foreman shall not appropriate to himself any amount in excess of what he is entitled to under clause (b) of sub-section (1) of section 14 :Provided that, where the Foreman is himself a prized subscriber, he shall be entitled to appropriate.to himself the prize amount ;Provided further that, the Foreman may appropriate to himself the interest accruing on the amount deposited under the proviso to sub-section (1) of this section.
