Section 22 in The Maharashtra Chit Funds Rules, 1976
22. Account to be written up promptly.
- {1) Every entry in the register of subscribers, the ledger or the day book mentioned in rule 21 shall be made as and when the particular event occurs.(2)On the receipt of any money, a receipt shall immediately be prepared or caused to lie prepared by the Foreman in Form IX and delivered to the payer.(3)The Foreman shall, at the time of issuing every notice, prepare a copy thereof in the book mentioned in clause (5) of rule 21. certify it to be a true copy, and enter therein under his signature the date of despatch of the notice.(4)A voucher duly signed by the recipient shall be obtained by the Foreman at the time any payment is made to him and such voucher shall be immediately filed in the file specified in clause (6) of rule 21 after due verification of all the particulars entered therein.(5)Every document relating to the security given by prized subscribers shall as soon as it is received be filed in the file mentioned in clause (7) of rule 21. The file shall contain an index for facilitating the scrutiny of the documents.
