Section 8 in Andhra Pradesh State Employment Guarantee Fund (APSEGF) Rules 2008
8. Transfer of funds to districts for implementation of Nregs.
- (i) Funds may be released towards 1st instalment from the Saving Bank account to the District Programme Co-ordinator (DPCs) as per the labour budget and requirement of funds based on demand for works;(ii)Furhter fund releases to the District Programme Co-ordinators (DPCOs) shall be made based on the requirement, utilization of funds already released and expenditure particulars thereon;(iii)Pre-audit shall be done before the release of second and subsequent instalments;(iv)Releases shall be made online duly approved by the Secretary;(v)Releases shall be made component wise viz., works, administration, awareness etc., but not consolidated;(vi)Releases shall be regulated taking into consideration the spill over amounts, interest accrued and other available funds;
