Section 7 in Andhra Pradesh Orphanages and other Charitable Homes (Supervision and Control) Rules, 1999
7. Funds.
(1)The Board shall maintain or cause to be maintained books of accounts for all the monies received by it and furnish annual statement of accounts at the end of each financial year to Government. If the Board is in receipt of any aid from Government, the Board has to furnish separate account and utilisation certificate for such grant as directed by the Government from time to time.(2)The Board shall be competent to incur the expenditure of its funds by following its own procedure and it can render any financial assistance to any recognised orphanage Home at its discretion.
