Section 29(1) in The Orissa Chit Funds Rules, 1985
(1)If a foreman desires to have the balance sheet and profit and loss account audited by a Chit Auditor appointed under Sub-section (2) of Section 61, the foreman shall, immediately after the preparation of the balance sheet, make an application for such audit to the Registrar within whose jurisdiction the chit is conducted, specifying whether the audit shall be at the premises of the foreman or not. The application shall be accompanied by the amount of fee set out in Schedule II.
