Section 29 in The Maharashtra Chit Funds Rules, 1976
29. Form of petition for winding up and presentation.
- A petition for winding up shall contain the following particulars, namely :-(1)Full name,, description, occupation and address of petitioner/ petitioners.(2)Address of his/their advocate for the service of all notices, process etc.(3)Address of the Foreman.(4)Particulars of the chit -(i)Number and date of registration of by-laws;(ii)Officer where the by-laws were registered;(iii)the chit amount:(iv)the total number of tickets;(v)the number of subscribers and the number of tickets subscribed by each subscriber;(vi)the number of the non-prized subscribers on the date of the petition; and(vii)the number of unpaid prized subscribers.(5)Facts on which the petitioner/petitioners reply in support of the petition.(6)Particulars relating to the decree and execution of other process which has been returned unsatisfied in whole or in part, if the ground of the petition is that execution of other process issued on a decree or order of any court in favour of any subscribers in respect of the amounts due to him from the Foreman was returned unsatisfied in whole or in part.(7)Full details to show that the condition prescribed in clause (a) of the proviso to section 41 is satisfied, if the winding Up of the chit is applied for under clause (d) or (h) of section 40 and if the said clause (a) applied.(8)Whether the previous sanction of the Government has been obtained. if clause (b) of the proviso to section 41 applies. (A copy of the relevant order of Government to be attached).
