Section 12(5) in The Goa, Daman and Diu Chit Funds Act, 1973
(5)In calculating the aggregate amount of chits conducted at a time by a foreman, the chits conducted by all the members of the family of the foreman shall be taken into account.Explanation. - For the purpose of this sub-section, the expression "members of the family of the foreman" means father, mother, husband, wife and children of the foreman, wholly dependent, on him and who have no independent assets sufficient to entitle for them to conduct any chit.
