Section 43 in The Maharashtra Chit Funds Rules, 1976
43. Hearing and disposal of appeal.
(1)On receipt of the appeal, the Director shall, as soon as possible, examine it and ensure that,-(a)the person presenting the appeal has the locus standi to do so;(b)it is made within the specified time limit; and(c)it conforms lo all the provisions of the Act and these rules.(2)In the proceedings before the Director, the appellant and the respondents may be represented by an agent holding a power-of-attorney or by a legal practitioner.(3)The Director shall, on the basis of the enquiry conducted and with reference to the records examined, pass such order on the appeal as may seem just and reasonable.(4)Every order of the Director under sub-rule (3) shall be in writing, and it shall be communicated to the appellant and the Registrar concerned.
