Section 62(2) in Chit Funds (Rajasthan) Rules, 1989
(2)Notwithstanding anything contained in the said provision:-(i)Any officer empowered by the State Government to compound the offence committed under the Act or reasonably suspected to have committed by any person, either before or after the institution of the criminal proceedings under the Act. Provided that said proposal to compound the offence is accepted by any officer authorised by the State Government.(ii)On an approval of the said proposal by the officer empowered to approve such a proposal referred above, the officer empowered to compound the offence shall send an intimation in writing in that behalf to that person specifying therein.(a)A sum determined by way of composition.(b)The date on or before which the sum shall be paid.Appendix IForm - 1(See Section 4(2) and Rule 3)(Form of application to be used by a foreman for obtaining prior sanction to commence or conduct a chit)Place :Date :From........................................................To,The Secretary to the Government.................................................OR(The authorised officer by Designation)Sir,I............................ Son/wife/daughter of............................ (here state profession or occupation) residing at /we, the Chairman and Secretary respectively* on behalf of (name of the firm, company, co-operative society, etc.) situate at/having its registered office at desires to commence and conduct a chit, as fore foreman at (here specify the place with postal address in detail). Full particulars in this regard are given in the Annexure hereto.
