Section 26 in The Chit Funds (Madhya Pradesh) Rules, 1984
26. Accounts to be written up promptly.
(1)Every entry in the register of subscribers, the ledger or the day book mentioned in Rule 25 shall be made as and when the particular event occurs.(2)On receipt of any money a receipt shall immediately be prepared or cause to be prepared by the foreman in Form XVII and delivered to the payer.(3)The foreman shall, at the time of issuing every notice, prepare a copy thereof in the book mentioned under clause (5) of Rule 25, certify it to be true copy and enter therein under his signature, the date of despatch of the notice.(4)A voucher duly signed by the recipient shall be obtained by the foreman at the time any payment is, made to him and such voucher shall be immediately filed in the file specified in clause (7) of Rule 25 after due verification of all the particulars entered therein.(5)Every document relating to the security given by prize subscribers shall as soon as it is received be filed in the file mentioned in clause (8) of Rule 25. The file shall contain an index for facilitating the security of the documents.
