Section 37 in Andhra Pradesh Infrastructure Development Corporation Act, 1998
37. Reserve and other funds.
(1)The Corporation shall make provisions for such reserve and other specially denominated funds as the Government may, from time to time direct.(2)The management of the funds referred to in subsection (1), the sums to be transferred, from time to time, to the credit thereof and the application of money comprised therein, shall subject to the directions, if any, issued by the Government in this behalf, be determined by the Corporation.(3)None of the funds referred to in sub-section (1) shall, except with the previous approval of the Government, be utilised for any purposes other than that for which it is constituted.
