Section 4 in The Andhra Pradesh Municipalities (Preparation of Accounts) Rules, 2017
4. Funds to be maintained.
(1)The accounts of the Municipal Fund shall be segregated into the following funds for the purposes of record keeping and reporting. The funds other than General Funds shall be classified as Special Funds.(a)General Fund - accounts covering all activities which do not fall under any category referred below.(b)Capital Project Fund - accounts compressing moneys received from State Government or Central Government or other agencies for undertaking various activities.(c)Primary Education Fund - accounts covering activities relating to schools maintained by the municipality.(2)Each fund shall consists of various Sub-Funds(3)The Council shall create such other Sub Funds as demand arise.(4)Each Fund Account requires separate maintenance of records, and as such shall observe the following:(1)All vouchers shall be prepared separately for each fund(2)Separate bank accounts shall be maintained for each fund; and remittances or payments shall be made to or drawn from the bank account of relevant fund.(3)All the funds mentioned in sub rule (1) above shall together constitute the Municipal Fund.
