[05th February 2025] In exercise of the powers conferred by
Section 89 of the Chit Funds Act, 1982 (Central Act 40 of 1982), the Government
of Kerala, in consultation with the Reserve Bank of India, hereby make the following
rules further to amend the Kerala Chit Funds Rules, 2012 issued by notification
under G.O.(P) No.94/2012/TD. dated 4th June, 2012 and published as S.R.O.
No.397/2012 in the Kerala Gazette Extraordinary No.1159 dated 5th June, 2012,
namely:- (1)
These rules may be called the Kerala
Chit Funds (Amendment) Rules, 2025. (2) They shall come into force at once. In the Kerala Chit funds Rules, 2012,- (1)
in sub-rule (3) of rule 26, after the
words "at the cost of the foreman" the words and figure "as
specified in Appendix II" shall be inserted, (2)
in sub-rule (2) of rule 26A, after the
words "at the cost of the foreman" the words and figure "as
specified in Appendix II" shall be inserted, (3)
in APPENDIX II, under the heading TABLE
OF FEES,- (i)
for the words and figure "See rule
44", the words, figures, letter and symbol "See rules 26, 26A and
44" shall be substituted. (ii) after article XXV the following article shall be added, namely:- XXVI Cost of publishing notice prior to the release of security
under rule 26 or 26A. Rs. 2080/-Kerala Chit Funds (Amendment) Rules, 2025
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