Section 10(1) in Telangana Vaidya Vidhana Parishad Act, 1986
(1)The Commissionerate shall have its own fund consisting of:-(a)the grants from Government voted by the Legislature of the State towards grants of the commissionerate and grants received from the Central Government;(b)all money received by or on behalf of the Commissionerate under the provisions of this Act or any other law for the time being in force, or under any other contract;(c)all proceeds of the disposals of the property by or on behalf of the Commissionerate;(d)all rents accruing from any property of the Commissionerate;(e)all moneys received by or on behalf of the Commissionerate from public bodies, private bodies or private individuals by way of grants, gifts or deposists;(f)all interests and profits arising from any investment of or from any transaction in connection with any money belonging to the Commisssonerate.
