Section 9 in Andhra Pradesh State Prize Chits and Money Circulation Schemes (Banning) Rules, 1979
9. Refund of monies or subscriptions collected by the promoters:
- Where a promoter commits default in furnishing winding up plans as required by sub-rule (1) of the Rule 4, he shall refund within a period of six months from the date of such default the monies and subscriptions collected, till the date of default.First Schedule[See Rule 3][Form of application to be used by a charitable/educational institution for being notified under clause (d) of Section 11 of the Act]Place:Date:From............................................To............................................Dear Sir,We, the undersigned Sarvashri .................... and .................. president ............... and Secretary respectively of ............ at do hereby apply in terms of Rule 3 of the A.P. State Prize Chits and Money Circulation Schemes (Banning) Rules, 1979 for the said institution being notified under clause (d) of Section 11 of Prize Chits and Money Circulation Schemes (Banning) Act, 1978 to enable it to promote/conduct the scheme(s). Full particulars regarding the institution, scheme(s) etc., are given in the Statement of particulars forwarded herewith.Yours faithfully(President)(Secretary)For and on behalf of ..............at*Here enter the name of applicant institution.Notes:- (i) Necessary changes regarding the designation etc., of the office bearers may be made whether necessary. Strike out whatever words are not applicable.(ii)This application as well as its enclosures should be forwarded to the authorised officer in duplicate. Two copies each thereof should be forwarded simultaneously to the Deputy Chief Officer, Reserve Bank of India, Department of Non-Banking Companies Regional office ............... 10-3-8, Nrupatunga Road, Bangalore-560002.Statement of Particulars
