Section 3(3) in The Maharashtra Chit Funds Rules, 1976
(3)Rights of the Foreman. -(a)Right, if any, reserved to the Foreman to obtain the chit amount at. any specified instalment without any auction, drawal or tender:(b)the rate of commission or remuneration;(c)to transfer the right of defaulting subscribers to substitute subscribers, subject to the condition that every substituted subscriber executes the chit agreement and have it filed by the Foreman with the Registrar before the drawing of the instalment next to the one at which the substituted subscriber concerned participated in the chit;(d)lien of the Foreman on the amounts due to prized subscribers, for the subscription due to chit payable by each subscriber.
