Section 64(2) in The Goa, Daman and Diu Chit Funds Act, 1973
(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for or regulate-(a)all matters expressly required or allowed by this Act to be prescribed;(b)the matter in respect of which provisions shall be made in the bye-laws of a chit and the procedure to be followed in making, registering, altering and abrogating bye-laws, and the conditions to be satisfied prior to such making, registration, alteration or abrogation;(c)the particulars which every chit agreement shall contain;(d)the restrictions and conditions subject to which and the manner in which, any security given by a foreman under section 12 may be changed or substituted;(e)the procedure to be followed by the Registrar for the release of security given by the foreman under section 12;(f)the maintenance of registers and books of accounts by the foreman, the safe custody of the books, papers and documents in the Registrar's office and also for the destruction of such books, papers and documents as need no longer be kept;(g)the procedure to be followed for the winding up of a chit under Chapter IX; and(h)the auditing of the balance sheets and profit and loss accounts and the issue of audit certificates.
