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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Andhra Pradesh - Subsection

Section 29(2) in Andhra Pradesh Micro Finance Institutions (Regulation of Money Lending) Rules, 2011

(2)The progress of investigation and prosecution in all such cases shall be reported to the Registering Authority on a monthly basis. The Commissioner of Printing, Stationery and Stores Purchase (Printing Wing) Hyderabad is requested to publish the above notification in the Extraordinary issue of the Andhra Pradesh Gazette, and furnish 1000 copies of the Notification to Government in Panchayat Raj and Rural Development (RD.III) Department immediately.Form 1(Rule 3)
A. Format for application for registration
  1. Name of the Micro FinanceInstitution/Organization :
  2. Nature of the Organization:
  (Company/Partnership Firm/Society/NBFC/Co-Operative Society/Money Lender/HUF/Proprietary Firm / OthersSpecify)
B. Details of incorporation
  1. Whether Incorporated or not :
  2. Date of incorporation:
  3. Place of Incorporation:
  4. Reference number of Incorporation:
  5. Present Address of the registered office:
  6. Details of persons connected with andresponsible For the day-to-day control, business and Managementof the Micro Finance Institution:
S.No Name of the person Designation Official address Residential address Contact number Email Address
1 2 3 4 5 6 7
             
C. Details of Organization at District Level
  1. New Micro Finance Institution or Existing Micro Finance Institution
  2. List of the office(s) of the Micro Finance Institution in the district:
S.No. Name of the branch Office Address Name of the head of the branch operations Contact number Email address
1 2 3 4 5 6
           
  3. Names and details of employees deployed in the district.
SI. No. Name Designation Residential Address Contact No EPF Code Area allocated for operation
1 2 3 4 5 6 7
             
D. Details of subsisting loans
Sl No. Name of the Borrower/ Father/ Husband Ration Card No. Village/ Ward/slum Mandal/Town Name of the Self Help Group belonging to Amount of loan given Purpose for loan Amount realized so far towards
Principal Interest
1 2 3 4 5 6 7 8 9 10
                   
Number of Instalment's for repayment Periodicity of payment Daily/ Weekly/Fortnightly/ Monthly Mode of compounding of interest Weekly restMonthly rest Quarterly rest Half Yearly rest Yearly rest Instalment amount Effective rate of interest (including interest,insurance and all other charges payable by the borrower)
Total number So far paid
11 12 13 14 15 16
           
E. Area of Operation: Currently operating or assigned to operate during the year
SI. No. Village/ slum Mandal/Town Name of the functionary /supervisor Name of the branch of Micro Finance Institutionservicing the area Number of existing borrowers
1 2 3 4 5 6
           
CertificateThis is to certify that the particulars stated above are true and correct to the best of my knowledge and belief and no inFormation has been knowingly or unwittingly suppressed.I understand and agree that if any of the inFormation is found to be false, the organization will be liable for prosecution under provisions of Law.I request that the Micro Finance Institution may be registered for operation in the district in accordance with the provisions of the Act.
Date:Place: Signature of the CEO.
Form 2(Rule 6)Written undertaking to be submitted by the Chief Executive OfficerI, the Chief Executive Officer of the Micro Finance Institution authorized to sign on behalf of the Micro Finance Institution, hereby give the following undertaking that the said Micro Finance Institution shall at all times during the currency of the Registration shall: