Section 17 in THE ANDHRA PRADESH STATE DEVELOPMENT CORPORATION ACT, 2020
17. Reserve and other funds -
(1)The Corporation shall make provisions for such reserve and other specially denominated funds as the Government may, from time to time, direct.(2)The management of the funds referred to in sub-section (1), the sums to be transferred, from time to time, to the credit thereof and the application of money comprised therein, shall, subject to the directions if any, issued by the Government in this behalf, be determined by the Corporation.(3)None of the funds referred to in sub-section (1) shall, except with the previous approval of the Government, be utilized for any purposes other than that for which it is constituted.
