Section 6 in Telangana Micro Finance Institutions (Regulation of Money Lending) Act, 2011
6. Member of SHG not to be member of more than one SHG.
- No member of an SHG shall be a member of more than one SHG, provided that where a member has, at the commencement of this Act, become a member of more than one SHG, she shall have the option to retain the membership of one SHG and to terminate her membership in other SHGs and for that purpose, she shall issue a notice to such SHGs about her option to terminate her membership, settle and pay the amount payable to the MFls which had lent monies to such SHGs, within a period of three months from the date of commencement of this Act.
