Section 11(2) in The Maharashtra Chit Funds Act, 1974
(2)Such minutes shall state clearly, -(i)the date and hour when the proceedings began and ended, and the place where the draw was held;(ii)the number of the particular instalment of the chit of which proceedings are recorded;(iii)the names of the subscribers present;(iv)the person or persons who became entitled to the prize amount in the particular instalment;(v)the amount of discount;(vi)full particulars regarding the disposal of the prize amount in respect of the preceding instalment and disposal of unpaid prize amount, if any, in respect of any previous instalment; and(vii)any other particulars which may be prescribed.
