Section 3(2) in Andhra Pradesh Skill Development Fund Rules, 2012
(2)The fund shall be credited with:(a)Money received from the Government of India for skill building and placement program.(b)Andhra Pradesh Government's contribution (including Matching State Share) for skill building and placement program.(c)Contribution from Statutory bodies credited under the Act of Parliament or of the State Legislature, United Nations and its associated bodies etc., provided that there are no conditions attached to such contributions.(d)Miscellaneous Receipts viz., Interest accrued etc.
