- The minutes of proceedings of every draw shall, in addition to the particulars specified in sub-section (2) of section 17, contain full particulars of the following points, namely.-(a)particulars of deposit, if any, of the prize amount under sub-section(2) of section 22, since the date of the previous draw;(b)particulars of deposit, if any, of money, under sub-section (1) of section 22, sub-section (1) of section 30 and sub-section (4) of section 33, since the date of the previous draw;(c)particularly, if any, of amount withdrawn from the approved bank (the name of the bank to be specified) and the purpose for which the amount was withdrawn since the date of the previous draw;(b)how the prized subscriber was ascertained according to the terms of the chit agreement and particulars of tickets and prize amount. If the ascertainment of the prized subscriber related to a fraction of a ticket, particulars in respect of each such fraction shall be entered;(c)full particulars of the commission, remuneration or for meeting the expenses of the chit, paid to the Foreman and the amount of dividend assigned to each subscriber;(d)names of subscribers or their authorised agents, who bid at the draw, their ticket numbers and signatures.
