Section 11(2) in Uttar Pradesh Chit Funds Act, 1975
(2)Such record of the proceedings shall state clearly -(a)the date and hour when the proceedings began and' ended' and the place where the drawing was held;(b)the number of the particular installment of the chit of which proceedings are recorded;(c)the names of the subscribers present;(d)the person or persons who become entitled to the prize amount in the particular installment;(e)the amount of discount;(f)full particulars regarding the disposal of the prize amount in respect of the preceding installment and disposal of unpaid prize amount, if any, in respect of any previous installment; and(g)such other particulars as may be prescribed.
