Section 4(3) in Jammu and Kashmir Chit Funds Act, 2016
(3)The previous sanction referred to in sub-section (1) may be refused, if the foreman,-(a)had been convicted of any offence under this Act or under any other Act regulating chit business and sentenced to imprisonment for an such offence ; or(b)had defaulted in the payment of fees or the filing of any statement or record required to be paid or filed under this Act or had violated any of the provisions of this Act or the rules made thereunder ; or(c)had been convicted of any offence involving moral turpitude and sentenced to imprisonment for any such offence unless a period of five years has elapsed since his release :Provided that before refusing any such sanction, the foreman shall be given a reasonable opportunity of being heard.
