Section 18(1) in Andhra Pradesh Micro Finance Institutions (Regulation of Money Lending) Rules, 2011
(1)Micro Finance Institution proposing to advance loan to a Self Help Group or its member already having an outstanding loan taken from any Bank through the Self Help Group, shall apply for prior approval in Form 7 giving details of the member of the Self Help Group as provided in Section 10(2) of the Act.Provided that any advance of loan to family member of the Self Help Group woman by the Micro Finance Institution after the Act is deemed to be a loan advanced to Self Help Group woman by the Micro Finance Institution. Any violation of this rule by Micro Finance Institution is violation of the Act.
