Section 11 in Andhra Pradesh Allopathic Private Medical Care Establishments (Registration and Regulation) Rules, 2007
11. Fund of Registering Authority.
(a)The fees payable to Registering Authority/State Appellate Board shall constitute the fund of the Registering Authority.(b)The Chairman of the District Registering Authority i.e. DM and HO shall receive the moneys/fees through Demand Draft. Only. He shall open an account in a nationalized bank in the name of the Registering Authority and remit the same into the account.(c)The amount so collected shall be utilised by the Authority for the activities connected with the implementation of the provisions of the Act and these rules, viz, payments to professionals, legal counsels, honorarium to the Members of the Committees who attend meeting. Members of Inspection Teams etc.(d)The Chairman of the District Registering Authority is the custodian of the fund and he shall operate the fund.(e)The cheques of the Authority shall be signed by the Chairman and another authorized member of Registering Authority.(f)The Chairman shall maintain general cash book and enter therein all the amounts received and spent immediately.(g)The Chairman of the Registering Authority shall keep a sum of Rs. 2000/- (Rupees two thousand only) as office imp rest for the maintenance of day to day expenditure.(h)All the fees shall be paid by a Demand. Draft drawn on a nationalised bank at headquarters of the District concerned in favour of "DRA and DM and HO"(i)The Accounts shall be maintained properly, audited by engaging an approved Chartered Accountant for every financial year.s
