(1)The foreman shall be entitled"(a)to obtain his prize at the instalment specified in the variola without deduction of discount:Provided that a foreman shall not be liable to get more than one prize in a chitty without deduction for discount.(b)to such commission or remuneration not exceeding five per cent of the chitty amount as may be fixed in the variola for the conduct of the chitty;(c)to receive and realize all subscriptions from the subscribers and to distribute the veethapalisa among them;(d)to demand reasonable security from any prized subscriber for the amount of future subscriptions payable by him.Explanation. - A security is reasonable within the meaning of this clause if its value exceeds twice the amount due from the subscriber;(e)to substitute subscribers in the place of defaulters subject to the provisions hereinafter contained; and(f)to do all other acts that may be necessary for the due and proper conduct of the chitty.
