Section 8 in THE ANDHRA PRADESH STATE DEVELOPMENT CORPORATION ACT, 2020
8. Objectives of the Corporation -
Subject to the provisions of this Act and the rules and regulations made there under, the objectives of the Corporation shall be the following:(a)to raise funding and financing from various avenues, providing necessary support and acting as an enabler for the key socio- economic Sustainable Development Goals across multiple domains viz. Poverty Eradication & Livelihood Enhancement [SDG-1], Doubling Agricultural Productivity and Farmer’s Incomes [SDG-2], Reliable & Universal Healthcare[SDG-3], Inclusive & Equitable Quality Education [SDG-4], Women Empowerment [SDG-5], Clean Water & Sanitation[SDG-6], Housing for Poor [SDG-11] and to undertake various economic and social development projects in the State of Andhra Pradesh;(b)to operate in accordance with principles of fiscal prudence, sustainability and focusing on reforms to achieve the Millennium Development Goals/Sustainable Development Goals.
