Section 29(2) in The Orissa Chit Funds Rules, 1985
(2)The Registrar shall forward the application to the Inspector of Chits having jurisdiction, who shall cause the balance sheet and profit and loss account to be audited by the Chit Auditor, as expeditiously as possible. On receipt of the application, the Inspector of Chits shall forward it to the Chit Auditor, who shall thereupon call upon the foreman to produce the chit records on such date, time and place as he may fix and the foreman shall produce all registers, books of accounts and other records relating to the chit accordingly and furnish such information and give such facilities as may be necessary or required for the proper audit of the balance sheet and profit and loss account and receipt and expenditure account of individual chit at the time and place fixed by the Chit Auditor.
