Section 3 in Andhra Pradesh State Prize Chits and Money Circulation Schemes (Banning) Rules, 1979
3. Application for being notified under Section 11:
(1)Any charitable or educational institution, desiring to be notified under clause (d) of Section 11 shall make an application in that behalf, in duplicate, to the authorised officer in the Form specified in First Schedule. Two copies of such application shall simultaneously, be forwarded by such institution to the office of the Reserve Bank.(2)The authorised officer shall forward one of the two copies of the application received by him to the State Government with his comments thereon.(3)On receipt of a copy of the application and the comments thereon from the authorised officer, the State Government may, in consultation with the Reserve Bank, notify such institution or refuse to notify such institution having regard to the facts and circumstances of each case.
