Section 31(2) in The Maharashtra Chit Funds Act, 1974
(2)The Foreman shall convene such meeting on the requisition in writing of not less than twenty-five per cent, of the number of non-prized and unpaid prized subscribers, and the meeting so convened shall be held within a period of thirty days from the date of the receipt of the requisition, and if the Foreman refuses or fails to call the meeting within fourteen days from the receipt of such requisitions, the meeting may be convened by not less than twenty-five per cent, of the number of non-prized and unpaid prized subscribers.
