Section 33(1) in Chit Funds (Rajasthan) Rules, 1989
(1)The receiver shall as soon as possible settle and submit to the Registrar a statement (hereinafter referred to as the "Provisional Statement") showing:-(a)The names of subscribers and other persons to whom moneys are due to the chit;(b)The names of the subscribers and other persons to whom moneys are due from the chit;(c)Proposals to how the chit assets are to be collected and applied in the discharge of its liabilities; and(d)The amount proposed to be paid to each of the persons specified in clause (b).
