Section 18 in The Goa, Daman and Diu Chit Funds Act, 1973
18. Withdrawal of foreman.
- Where there are more than one person as foreman in a chit, none of them shall withdraw from it until the termination of the chit unless such withdrawal is assented to by all the non-prized subscribers and unpaid prized subscribers and a copy of such assent has been filed as required by section 33. Such withdrawal shall not, however, affect the security given under section 12.
