Section 21 in Andhra Pradesh Chit Funds Rules, 2008
21. Release of original security in the case of substitutions:
(1)The Registrar shall, if so required by the foreman, execute and register a deed of release in respect of the original security at the cost of the foreman.(2)If the original security to be returned is Government securities deposited in a Government Treasury, the Registrar shall arrange in return the securities offered by the foreman after taking endorsements of re-transfer in the pass book (receipt) or Government security (or other record), as the case may be.(3)If the original security to be returned is movable property other than Government security, the Registrar shall arrange to return such security by executing such deed or making such endorsement as may be necessary for an effective re-transfer in favour of the foreman.
