Section 8 in Andhra Pradesh Bangaru Talli Girl Child Promotion And Empowerment Rules, 2013
8. Electronic Fund Management System :
(1)Within 3 months from the date of issue of these Rules, the State Implementation Authorities shall create and operationalize the Electronic Fund Management system which facilitates direct electronic transfer of funds from Treasury to the bank/postal account of the beneficiaries.(2)A Public Deposit (PD) Account will be opened for implementing the Bangaru Talli scheme by the State Implementing Authority.(3)Within 30 days from the date of updation of the database in the Central Registry, the Authentication Authorities in Schedule H shall verify and authenticate to the correctness or otherwise of the same.
