Section 33(1) in The Orissa Chit Funds Rules, 1985
(1)The Receiver shall, as soon as possible, settle and submit to the Registrar a statement (hereinafter referred to as the "provisional statement") showing-(a)the names of subscribers and other persons from whom moneys are due to the chit ;(b)the names of the subscribers and other persons to whom moneys are due from the chit ;(c)proposals as to how the chit assets are to be applied in the discharge of its liabilities ; and(d)the amount proposed to be paid to each of the persons specified in Clause (b).
