Section 27(1) in Andhra Pradesh Government Medical and Dental Institutions (Conversion into Semi-Autonomous Institutions) Act, 2007
(1)The Institute shall have its own fund consisting of,-(a)all moneys provided by the Government under Section 26;(b)all fees and other charges received by the Institute;(c)all moneys received by the institute by way of grants, loans, gifts, donations, benefactions, bequests or transfers;(d)all moneys received by the Institute in any other manner or from any other source like auctioning of canteen services, parking place for vehicles, drug stores, paying rooms, service charges for special investigations etc.
