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State of Haryana - Section

Section 33 in Haryana Chit Funds Rules, 2018

33. Form of petition for winding up of a chit [Section 49].

- A petition for winding up of a chit shall contain the following particulars, namely:-
(a)Full name, description, occupation and address of the petitioner;
(b)Address of advocate, if any, for the service of all notices, processes, etc;
(c)Address of the foreman;
(d)Particulars of the chit-
(i)number and date of registration of the chit agreement;
(ii)office where the chit agreement was registered;
(iii)the chit amount;
(iv)the total number of tickets;
(v)the number of subscriptions and the number of tickets subscribed by each subscriber in the following format:-
Name Ticket No. No. of installments paidto the foreman Amount of subscriptionpaid to the foreman Whether prized/unpaid prized/non-prizedsubscriber and amount due from the foreman
(vi)the number of non-prized subscribers on the date of the petition ; and
(vii)the number of unpaid prized subscribers, if any.
(e)Facts on which the petitioner relies in support of the petition;
(f)Particulars relating to the award and execution of other process which has been returned unsatisfied in whole or in part, if the ground of the petition is that execution of other process issued on an award or order of the Registrar in favor of any subscriber in respect of the amounts due to him from the foreman was returned unsatisfied in whole or in part;
(g)Full details to show that the condition prescribed in clause (a) of the proviso to section 49 is satisfied if the winding up of the chit is applied for under cause (d) or (i) of section 48;
Explanation. - For the purpose of this clause, such petition is presented by those non-prized subscribers and those unpaid prized subscribers whose subscriptions to the chit amount in the aggregate is, at least, twenty five percent of the amount contributed by all the non-prized subscribers and unpaid prized subscribers. Full details in support of the same is to be given separately.
(h)Whether the previous sanction of the State Government has been obtained, if clause (b) of the proviso to section 49 applies. (A copy of the relevant order of the State Government shall be attached).