Section 3(5) in Andhra Pradesh Vaidya Vidhana Parishad Act, 1986
(5)The Commissionerate shall have the following functions, namely: -(a)to formulate and implement the schemes for the comprehensive development of the dispensaries and hospitals;(b)to construct and maintain dispensaries and non-teaching hospitals, and maintenance of cleanliness therein;(c)to purchase, maintain and allocate quality, equipment to various dispensaries, and hospitals;(d)to procure, stock and distribute drugs, diet, linen and other consumables among the dispensaries, and hospitals;(e)to provide the facilities of specialists and super-specialist at various hospitals;(f)to receive donations, funds, and the like from the general public, and institutions both from within and outside India;(g)to receive grants or contributions which may be made by the Government on such conditions as they may impose;(h)to provide for construction of houses to the employees of the dispensaries and hospitals, and the maintenance thereof by mobilising resources from financing institutions;(i)to plan, construct and maintain commercial complexes, paying wards, and providing diagnostic services and treatment on payment basis and utilise the receipts for the improvement of the hospital and dispensary;(j)to run public utility services and any other activity of commercial nature within the hospital premises;(h)to run canteens, and cafetaria within the hospital premises.(i)to plan, construct and maintain commercial complexes, paying wards, and providing diagnostic services and treatment on payment basis and utilise the receipts for the improvement of the hospital and dispensary;(j)to run public utility services and any other activity of commercial nature within the hospital premises;(k)to run canteens, and cafetaria within the hospital premises.
