- The minute of proceedings of every draw shall, in addition to the particulars specified in sub-section (2) of Section 17, contain full particulars of the following points, namely:(a)Particulars of deposit, if any, of the prize amount under sub-sections (1) and (2) of Section 22 since the date of the previous draw;(b)Particulars of deposit, if any, of money under sub- section (1) of Section 30 and sub-section (1) of Section 33 since the date of the previous draw;(c)Amount withdrawn from the approved bank (the name of the bank to be specified) and the purpose for which the amount was withdrawn since the date of the previous draw;(d)How the prized subscriber was ascertained according to the terms of the chit agreement and particulars of tickets and the prize amount. If the ascertainment of the prized subscriber related to a fraction of a ticket, particulars in respect of each such fraction shall be entered;(e)Full particulars of the commission paid to the foreman and the amount of dividend assigned to each subscriber;(f)Names of subscribers of their authorised agents who bid at the drawing, their ticket numbers and signatures.
