Section 9 in Andhra Pradesh Micro Finance Institutions (Regulation of Money Lending) Rules, 2011
9. Register of Micro Finance Institutions operating in a district.
(1)Each Registering Authority shall maintain the list of Micro Finance Institutions registered in the district in Form 5, which shall be available for inspection by general public during the office hours.(2)The relevant particulars of the Form 5 concerning the Gram Panchayat or the slum area shall be published at least twice a year on the notice Board of the concerned Gram Panchayat or the Ward Office concerned, apart from exhibiting them on the website.
