Section 28 in Andhra Pradesh Para Medical Board Act, 2006
28. Fund of the Board.
(1)All fees received, all income such as rent and profits derived from properties and funds vested in the Board, all grants and loans received if any from the Government, all endowments and donations received from any source whatsoever, all other miscellaneous receipts of the Board and all remittances received in connection with the affairs of the Board, shall form the fund of the Board, which shall be utilised for the purposes, laid down in this Act and in the rules, regulations and orders made there under.(2)The Fund of the Board shall be deposited in a Scheduled Bank as defined in the Reserve Bank of India Act, 1934 (Central Act 2 of 1934) or in the Government Treasury as may be decided by the Board.(3)The custody of the Fund, the payment of moneys therein, the withdrawal of moneys there from and all other ancillary matters shall be regulated by such rules as may be prescribed in that behalf.
