Section 26 in Andhra Pradesh Chit Funds Rules, 2008
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 XVI 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 (v) of rule 25, certify it to be a true copy and enter therein under his signature, the date of dispatch of the notice.(4)Every document relating to the security given by the prized subscribers shall, as soon as it is received, be filed in the file mentioned in clause (viii) of Rule 25. The file shall contain as index for facilitating the scrutiny of the documents.
