Section 14(1) in The Chit Funds (Madhya Pradesh) Rules, 1984
(1)No alteration, addition or omission of any provision in the chit agreement, shall have effect unless such alteration or addition or omission as the case may be, is registered. If the foreman makes any alteration or addition or omission of any provision in the chit agreement, he shall submit such alteration or addition or omission in duplicate to the Registrar duly signed and attested by at least two witnesses along with the application for registration of such alteration or addition or omission, as the case may be, of the chit agreement.
