Section 34 in Jammu and Kashmir Chit Funds Act, 2016
34. Restrictions on transfer of rights of foreman.
(1)No transfer of the rights of a foreman to receive subscriptions from the prized subscribers shall be made without the previous sanction in writing of Registrar(2)Any transfer of the rights of a foreman to receive subscriptions from the prized subscribers shall, if it is likely to defeat or delay the interests of a non-prized or unpaid prized subscriber, be voidable at the instance of such subscriber.(3)When under sub-section (2), a transfer is disputed by a subscriber, the burden of providing that the foreman was insolvent circumstances at the time of the transfer and that the transfer does not defeat or delay the interests of such subscriber is on the transferee.
