Section 2 in Andhra Pradesh Micro Finance Institutions (Regulation of Money Lending) Rules, 2011
2. Definitions.
- In these rules unless the context otherwise requires, -(a)"Effective rate of interest (r)" shall be the effective rate of interest as specified in column (17) of Form 1.(b)"Forms" means Forms appended to these rules;(c)"Act" means the Andhra Pradesh Micro Finance Institutions (Regulation of Money Lending) Act, 2011.(d)"Pawn " includes Ration Card, any Health Scheme Cards, property title documents, household articles, pension cards, collateral security; or any benefit provided by Government to the borrower.(e)"Slum Level Federation" means and includes federation of Self Help Groups in a slum or habitation facilitated by the Mission for Elimination of Poverty in Municipal Areas (MEPMA).(f)"Village Organization " means and includes federation of all Self Help Groups in a village or habitation facilitated by Society for Elimination of Rural Poverty (SERP).(g)"Family Member" includes husband, son, daughter, adopted son, adopted daughter, mother, father, father-in-law, mother-in-law, sister-in-law, brother-in-law, grand mother, grand father, son-in-law, daughter-in-law, brother, sister, grand son, grand daughter of the SHG woman who are residing under one roof in the house of the SHG woman.(h)"Words" and "Expressions" used but not defined in the Act or under these rules shall have the same meaning assigned to them under any other law relevant with the objectives sought to be achieved under the Act.
