- In these rules, unless the context otherwise requires:(a)"Act" means the Chit Funds Act, 1982 (Central Act 40 of 1982);(b)"Appendix" means Appendix I, or, as the case may be Appendix II, to these rules;(c)"authorised agent" means a person duly authorised by a power of attorney executed and authenticated in the manner specified in section 33 of the Indian Registration Act, 1908 (Central Act XVI of 1908) or a person authorised by a letter of authorisation "Specified in Form XX", by the person concerned;(d)"Form" means a form in Appendix Ito these Rules;(e)"Section" means a section of the Act.(f)Words and expressions used in these rules but not defined there in shall have the same meanings respectively assigned to them in the Act.
