Section 10(1) in Andhra Pradesh Vaidya Vidhana Parishad Act, 1986
(1)The Commissionerate shall have its own fund consisting of -(a)the grants from Government voted by the Legislative Assembly of the State towards grants of the Commissionerate and grants received from the Central Government;(b)all monies received by or on behalf of the Commissionerate under the provisions of this Act, or any other law for the time being in force, or under any other contract;(c)all proceeds of the disposals of the property by or on behalf of the Commissionerate;(d)all rents accruing from any property of the Commissionerate;(e)all moneys received by or on behalf of the Commissionerate from public bodies, private bodies or private individuals by way of grants, gifts or deposits;(f)all interests and profits arising from any Investment of or from any transaction in connection with any money belonging to the Commissionerate.
