(2)The loans given by a Nidhi to a member shall be subject to the following limits, namely:-(a)two lakh rupees, where the total amount of deposits of such Nidhi from its members is less than two crore rupees;(b)seven lakh fifty thousand rupees, where the total amount of deposits of such Nidhi from its members is more than two crore rupees but less than twenty crore rupees;(c)twelve lakh rupees, where the total amount of deposits of such Nidhi from its members is more than twenty crore rupees but less than fifty crore rupees; and(d)fifteen lakh rupees, where the total amount of deposits of such Nidhi from its members is more than fifty crore rupees:Provided that where a Nidhi has not made profits continuously in the three preceding financial years, it shall not make any fresh loans exceeding fifty per cent. of the maximum amounts of loans specified in clauses (a), (b), (c) or (d).Provided further that a member shall not be eligible for any further loan if he has borrowed any earlier loan from the Nidhi and has defaulted in repayment of such loan.
