Section 48 in The Chit Funds (Madhya Pradesh) Rules, 1984
48. Disposal of a dispute or a reference to nominee.
(1)Where the Registrar is satisfied that there is a dispute, the Registrar may decide the dispute himself or refer it for disposal to his nominee.(2)Neither the Registrar nor his nominee shall take up for consideration any dispute, unless the parties concerned comply with the conditions of affixing the court fees specified in Rule 58 for determining the dispute.
