(1)Subject to the provisions of this Act and to the conditions contained in the variola, the subscribers to a chitty may, by a special resolution, "(a)alter or add to the articles in the vaiola in respect of all or any of the following matters, namely: "(i)the time at which or the place where the chitty is to be conducted;(ii)the reduction of the chitty amount;(iii)the continuance of the chitty in accordance with the provisions of section 35;(iv)the suspension or prolongation of the chitty; or(v)the termination of the chitty;(b)omit the name of any approved bank specified in the vaiola or add the name of any approved bank in the variola;(c)alter or substitute any of the articles of the variola that may be found to be not in consonance with any of the provisions of this Act or the rules made thereunder.
