Section 28 in Andhra Pradesh Micro Finance Institutions (Regulation of Money Lending) Rules, 2011
28. Complaints.
(1)Every complaint under Section 14 of the Act shall be either in writing before the Registering Authority or by using the Toll Free telephone provided for this purpose.(2)All complaints registered shall be enquired into by the Registering Authority or an officer authorised by him within seven days from the date of receipt of the complaint.(3)If, after due enquiry into the complaint, the Registering Authority is satisfied that there is sufficient evidence of violation of the provisions of the Act, he shall, issue a show cause notice to the Micro Finance Institution in Form 12 and take action under Rule 10.
