Section 44 in Jammu and Kashmir Chit Funds Act, 2016
44. Foreman to allow certain subscribers to inspect chit records.
- Every foreman shall, on payment of such fee not exceeding five hundred rupees as may be specified in the chit agreement, allow the non-prized subscribers and unpaid prized subscribers reasonable facilities on all the dates of draw or on such other dates and within such hours as may be provided for in the chit agreement, for the inspection of security bonds and documents, receipts and other records taken from the prized subscribers, or furnished by the foreman as a subscriber and all the chit records, including books of accounts, passbooks, balance sheet and profit and loss accounts and such other records as may show the actual financial position of the chit.
