Section 12(2) in Andhra Pradesh Rural Development Act, 1996
(2)Without prejudice to the generality of the foregoing power, such rules may provide for, -(a)the preparation and submission for sanction of an estimate of annual income and expenditure;(b)period within which the amount is to be credited to the Fund under Section 8; and(c)any other matter which has to be or may be prescribed.
