Section 3(15) in The Maharashtra Chit Funds Rules, 1976
(15)Procedure for the continuance of the chit in the event of,-(i)the death of the Foreman or his becoming of unsound mind, if the Foreman is an individual;(ii)the dissolution of the firm, if the Foreman is a partnership firm; and(iii)the winding up of the Company if the Foreman is an incorporated company.
