Section 42 in The Chit Funds (Madhya Pradesh) Rules, 1984
42. Meetings.
- When the number of subscribers is large and the Registrar, whether on application of the Receiver or not, at any stage considers that a meeting of such parties is necessary in order to ascertain their wishes in any matter, the Registrar may pass an order for holding such a meeting. The Registrar may direct the manner in which and the time and place at which the meeting shall be held and the Receiver shall convene and hold the meeting accordingly.
