32. Provisions for continuation of chits in certain cases.
(1)Where the foreman who is an individual dies or becomes of unsound mind or is otherwise incapacitated. the chit may be continued in accordance with the provisions of the chit agreement where the agreement so provides.(2)In the case of a foreman which is a firm if a partner dies, becomes of unsound mind or is otherwise incapacitated the chit shall not be deemed to have terminated and the surviving partner or partners shall conduct the chitin the absence of any provisions to the contrary in the chit agreement.
