Section 4 in Andhra Pradesh Micro Finance Institutions (Regulation of Money Lending) Rules, 2011
4. Verification by the Registering Authority.
(1)The Registering Authority shall verify whether the details submitted by the Micro Finance Institution are in accordance with the requirements of Rule 3 or not.(2)In case, the application is not in accordance with the requirements of Rule 3, it shall be returned for rectification duly stating the reasons for the same.(3)If the application is in accordance with the requirements of Rule 3, the same shall be published in the village/municipal ward at the office of the Village Organization/the Slum Level Federation, for inFormation and to get feed-back, if any.
