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State of Haryana - Section

Section 25 in Haryana Chit Funds Rules, 2018

25. Books of account to be maintained by foreman [Section 23].

- In addition to the book of minutes of draws mentioned in section 17, the foreman shall keep the following registers and books of accounts in the Forms mentioned against each or in the Forms as near thereto as possible:-
(a)a register of subscribers in Form XI;
(b)a ledger in Form XII;
(c)a day book in Form XIII;
(d)a proper receipt book, duly certified by the foreman as to the number of pages in duplicate;
(e)a book containing copies of all notices issued by the foreman to the subscribers;
(f)a file containing the letter of authorization of every subscriber for subscribing his name in the chit agreement and for participating in the auction of the chit;
(g)a file containing the vouchers for payment made by the foreman;
(h)a file containing documents relating to securities offered by the prized subscribers; and
(i)a register in Form XIV showing the amounts deposited in approved bank in respect of all chits conducted by the foreman.