(1)The following registers shall be maintained under the supervision of the Secretary and the Chairman of the Market Committee :(a)a Provident Fund ledger in Form XXXIV;(b)an abstract register in Form XXXV;(c)a cash book in Form XXXVI;(d)a register of subscribers in Form XXXVII;(e)a register of temporary advances and their recoveries in Form XXXVIII;(f)a register of Life Insurance Policies in Form XXXIX;(g)register of Premia in Form XL.(2)The registers aforesaid shall be reviewed from time to time by the Director or by officer as directed by him.
