Section 11 in Andhra Pradesh Micro Finance Institutions (Regulation of Money Lending) Rules, 2011
11. Suspension of Registration.
(1)In case of commission of offences under Section 11(7) and Section 16 of the Act, the Registering Authority can issue an order for suspension of the Registration pending enquiry after recording the reasons for such suspension which shall be communicated to the Micro Finance Institution.(2)Every suspension of Registration shall immediately be followed by a notice under Rule 10(2) and the enquiry shall be completed within 15 days from the date of receipt of explanation of such Micro Finance Institution.
