Section 14(1) in Chit Funds (Rajasthan) Rules, 1989
(1)No alteration, addition or omission of any provision in the chit agreement shall have effect unless such alteration or addition or as the case may be, omission 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 omission in duplicate to the Registrar duly signed and attested by at least two witnesses alongwhith the application for registration of such alteration or addition or omission as the case may be of the chit agreement.
