Section 57(3) in Chit Funds (Rajasthan) Rules, 1989
(3)(a)The Registrar or his nominee deciding any dispute may require the party, or parties to the dispute to deposit such sums as may, in his opinion be necessary to meet the expenses, including payment of fee to the Registrar or his nominee as the case may be.(b)The Registrar or his nominee shall have power to order the fees and expenses of determining the dispute to be paid by the Foreman out of his funds or by such party, or parties to the dispute, as he may think fit according to the scale laid down by the Registrar, after taking into account the amount deposited as above.(c)The Registrar may by general or special order specify the scale of fee and expenses of be paid to him or his nominee.
