Section 10(2) in Telangana Micro Finance Institutions (Regulation of Money Lending) Act, 2011
(2)The Registering Authority while considering such application from an MFI seeking approval as aforesaid shall secure the following information in writing from the MFI in regard to every member of SHG, namely: -(i)name of the Borrower;(ii)name of the SHG;(iii)bank from which loan has been obtained by the SHG;(iv)date of the loan granted by the bank;(v)amount paid to the SHG by the bank;(vi)amount due from the SHG;(vii)fresh amount of loan sought by the SHG from the MFI;(viii)terms of repayment proposed by the MFI;(ix)details of due diligence including the capacity of the SHG for repayment; and(x)such other details as may be prescribed.
