(i) Some of the microfinance institutions (MFIs) financed
by banks or acting as their intermediaries/partners appear to be focussing on
relatively better banked areas, including areas covered by the SHG-Bank linkage
programme. Competing MFIs were operating in the same area, and trying to reach
out to the same set of poor, resulting in multiple lending and overburdening
of rural households.
(ii) Many MFIs supported by banks were not engaging themselves
in capacity building and empowerment of the groups to the desired extent. The
MFIs were disbursing loans to the newly formed groups within 10-15 days of their
formation, in contrast to the practice obtaining in the SHG - Bank linkage programme
which takes about 6-7 months for group formation / nurturing / handholding.
As a result, cohesiveness and a sense of purpose were not being built up in
the groups formed by these MFIs.
(iii) Banks, as principal financiers of MFIs, do not appear
to be engaging them with regard to their systems, practices and lending policies
with a view to ensuring better transparency and adherence to best practices.
In many cases, no review of MFI operations was undertaken after sanctioning
the credit facility.