- In these rules, unless the context otherwise requires-(a)"Act" means the Chit Funds Act, 1982 (Central Act 40 of 1982);(b)"Appendix" means Appendix I, or as the case may be, Appendix II to these rules;(c)"authorised agent" means a person duly authorised by a powers-of-attorney executed and authenticated in the manner specified in Section 33 of the Registration Act, 1908 (Central Act XVI of 1908) or a person authorised by a letter or authorisation specified in Form XX by the person concerned;(d)"Form" means a form in Appendix I to these Rules;(e)"Section" means a section of the Act;(f)Words and expressions used in these rules not defined herein shall have the same meanings respectively assigned to them in the Act.
