Section 30(2) in The Chit Funds (Madhya Pradesh) Rules, 1984
(2)The Registrar shall forward the application to the Inspector of chits having jurisdiction, who shall cause the balance sheet and profit and loss account to be audited by the chit auditor, as expeditiously as possible. On receipt of the application, the Inspector of Chits shall forward it to the chit auditor, who shall thereupon call upon the foreman to produce the chi records on such date, time and place as he may and the foreman shall produce all registers, books of account and other records relating to the chit accordingly and furnish such information and give such facilities as may be necessary or required for the proper audit of the balance sheet and profit and loss account and receipts expenditure account of individual chit at the time and place fixed by the chit auditor.
