Section 18(4) in The Orissa Chit Funds Rules, 1985
(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 one and a half times the value of the chit amount; and(ii)in respect of security of immovable property, the value of the security shall not be less than two times the value of the chit amount.
