- In these rules, unless the context otherwise requires(a)"Act" means the Chit Funds Act, 1982 (Central Act 40 of 1982) ;(b)"authorised agent" means a person duly authorised by a power of attorney executed and authenticated in the manner specified in Section 33 of the Indian Registration Act, 1908 (Central Act XVI of 1908) or a person authorised by a duly stamped power-of-attorney or a letter of authorisation specified in Form XX by the person concerned ;(c)"Form" means a Form in Schedule I to these rules;(d)"Schedule" means the Schedule appended to these rules;(e)"Section" means a section of the Act ;(f)words and expressions used in these rules but not defined therein shall have the same meanings respectively assigned to them in the Act.Chapter-II Registration
