Section 35(1) in Andhra Pradesh Education Act, 1982
(1)There shall be constituted for each local authority an education fund, to which shall be credited, -(a)an annual contribution from the general funds of such local authority not being less than a minimum fixed by the Government in that behalf ;(b)all sums granted to such local authority by the Government for the purpose of providing educational facilities within its jurisdiction ;(c)all fines and penalties levied within the jurisdiction of such local authority under the provisions of this Act ;(d)all income derived from any endowment or other property owned or managed by such local authority for the benefit of education ;(e)all tuition fees, if any, collected in educational institutions managed by, such local authority ;(f)all other sums of money which may be contributed to or received by, such local authority for the purposes of this Act.
