Section 23(2) in Andhra Pradesh Tourism, Culture and Heritage Board Act, 2017
(2)For the purpose of enabling the Authority or Commission to carry out its functions under this Act and any regulations made thereunder, the Government shall every year, authorise the payment to the Authority or Commission of a lump sum grant and/or advance as it may agree to be required by the Authority or Commission for carrying out any of its functions under this Act, and may make such advances on such terms and conditions as it may, after consultation, deem appropriate. Any such grant may be made by the Government out of the Consolidated Fund of the State, and without further appropriation other than this Act, by a government order.
