Section 22(1) in The Maharashtra Chit Funds Act, 1974
(1)The Foreman may substitute in the list of subscribers any person in place of a defaulting subscriber whose name has been removed from such list under sub-section (1) of section 21 :Provided that, no such substitution shall be made until the expiry of the period allowed for appeal under sub-section (3) of section 21 or where any such appeal has been preferred, until the same has been disposed of.
