Section 18(4) in Chit Funds (Rajasthan) Rules, 1989
(4)In case of trustee securities to be transferred in favour of the Registrar under clause (c) of sub-section (1) of section 20.(i)Where the security is other than immovable property, the value of the security shall not be less than two times the value of the chit amount.(ii)In respect of security of immovable property, the value of the security shall not be less than two times the value of the amounts.
