(1)The State Government may be notification in the official Gazette, appoint a Registrar of Chits, and as many Additional, Joint, Deputy, and Assistant Registrar as may be necessary.(2)An Additional, Joint, Deputy, or Assistant Registrar Will perform under the general superintendence and control of the Registrar such functions of the Registrar under this Act as the Registrar may specify in that behalf.(3)The Registrar may appoint as many Chit Auditors as may be necessary for the purpose of discharging the duties imposed upon the Chit Auditors by or under this Act.(4)Where the Registrar is of the opinion that the accounts of any, chit are not properly maintained and that such accounts should be audited, it shall be Lawful for him to have such accounts audited by a Chit Auditor. It shall be the duty of the foreman of the chit concerned to produce before the Chit Auditor all accounts, books and other records relating to the chit, to furnish rum with Such information as may be required, arid to afford him all such assistance and facilities as may be necessary or reasonable and as may be required in regard to the audit of the accounts of the chit.(5)The foreman shall pay to the Chit Auditors such fees as may be prescribed for the audit of the account of chit under subsection (4).
