Section 33(c) in Uttar Pradesh Chit Funds Act, 1975
(c)when a foreman, who is an individual, dies, becomes of unsound mind or is otherwise, incapacitated, and the chit agreement does not provide for the continuation of the chit or when the partner of a foreman which is firm dies or becomes of unsound mind or is otherwise incapacitated and the chit agreement provides for the discontinuation. of the chit in such an event.
