Section 14(4) in Andhra Pradesh Chit Funds Act, 1971
(4)The foreman shall not appropriate for himself any amount in excess of what he is entitled to under clause (b) of section 13 ;Provided that where the foreman is himself a prized subscriber, he shall be entitled to appropriate for himself the prize amount;Provided further that the foreman may appropriate for himself the interest accruing on the amount deposited under the provision to sub-section {1).
