Section 12 in Andhra Pradesh Chit Funds Rules, 2008
12. Form of certificate about furnishing a copy of the chit agreement to the subscribers of a chit:
(1)After the chit agreement is signed by the subscriber or by any person authorized in writing by the subscriber in his behalf, the foreman shall supply a true copy of the chit agreement along with a copy of previous sanction and form I with its annexures certified as such by him to such subscriber or person authorized by the subscriber who shall acknowledge the receipt of the same and the foreman shall file the acknowledgements with the Registrar concerned within fourteen days of the first drawing of the chit.(2)The certificate by the foreman about having furnished a copy of the chit agreement to every subscriber of a chit to be filed with the Registrar shall be in Form VII.
