39. Filing of final accounts by receiver [Section 54].
(1)The receiver shall file his account with the Registrar before the preparation of final statement and shall also deposit the balance of money, if any in his hands, all books of accounts and all other records relating to the chit, which has been wound up.(2)The receiver may thereafter apply to the Registrar for a certificate of discharge from the duties as receiver and for vacating the recognizance bonds entered into by him and the sureties, if any. On receipt of such application, the Registrar may pass orders of such discharge and vacating of the bonds and for the disposal of the final balance of the chit assets, if any.
