Section 3(4) in The Maharashtra Chit Funds Act, 1974
(4)In calculating the aggregate amount of chit conducted at a time by a Foreman, the chit conducted by all the members of the family of the Foreman shall be taken into account.Explanation. - For the purposes of this sub-section, the expression "members of the family of a Foreman" means father, mother, husband, wife and children of the Foreman wholly dependent on him and who have no independent assets sufficient to entitle them to conduct any chit.
