Section 20 in The Goa, Daman and Diu Chit Funds Act, 1973
20. Removal of defaulting subscribers.
(1)A non-prized defaulting subscriber shall be liable to have his name removed from the list of subscribers.(2)Every removal under sub-section (1) shall, with the date thereof, be entered in the relevant book maintained by the foreman and a written notice of such removal shall be given by the foreman to the defaulting subscriber within fourteen days of such removal.(3)A true copy of the entry referred to in sub-section (1) shall be filed by the foreman with the Registrar within fourteen days from the date of such removal.(4)Any defaulting subscriber aggrieved by the removal of his name from the list of subscribers may, within seven days of the communication to him of the notice of removal, appeal to the Registrar.(5)The Registrar shall, after giving the parties an opportunity of being heard, pass such orders on the appeal as he thinks fit and the decision of the Registrar shall be final.(6)When an appeal has been preferred under sub-section (4) subscription payable by the defaulting subscriber during the pendency of the appeal shall be advanced by the foreman.
