51. Appointment of Director of chits, Inspecting Officers, Registrars and Chit Auditors.
(1)The Government may, be notification, appoint a Director of Chits and as many Inspecting Officers and Registrars as may be necessary for the purpose of discharging the duties imposed upon the Director of Chits, the Inspecting Officers and the Registrars by or under this Act or the rules made thereunder.(2)The Director of Chits may appoint as many Chit Auditors as may be necessary for the purpose of charging the duties imposed upon the Chit Auditors by or under this Act or the rules made thereunder.(3)All inspecting Officers, Registrars and Chit Auditors shall discharge the duties impose upon them by or under this Act or the rules made thereunder under the general superintendence and control of the Director of Chits.(4)If the Registrar is of the opinion that the accounts of any chit are not properly maintained and that such accounts should be audited, it shall be lawful for him to have such accounts audited by a Chit Auditor. Is shall be the duty of the foreman of the chit concerned to produce before the Chit Auditor all accounts, books and other records relating to the chit, to furnish him with such information as may be required and to afford him all such assistance and facilities as may be necessary or reasonable and as may be required in regard to the audit of the accounts of the chit.(5)The foreman shall pay to the Chit Auditor such fees as may be prescribed for the audit of the accounts of a chit under sub-section (4).
