(1)Every Nidhi shall, within a period of one year [from the date of its incorporation] [Substituted 'from the commencement of these rules' by Notification No. G.S.R. 467(E), dated 1.7.2019 (w.e.f. 31.3.2014).], ensure that it has -(a)not less than two hundred members;(b)Net Owned Funds of ten lakh rupees or more;(c)unencumbered term deposits of not less than ten per cent. of the outstanding deposits as specified in rule 14; and(d)ratio of Net Owned Funds to deposits of not more than 1:20.
