Section 22 in Andhra Pradesh Economic Development Board Act, 2018
22. Budget.
(1)The Board shall, during each financial year, prepare, in such form and at such time as may be prescribed, a budget in respect of the financial year next ensuing showing the estimated receipt and expenditure under this Act and copies thereof shall be forwarded to the Government.(2)The Funds required for administration of the Board shall be provided by the Government from time to time, on priority, keeping in view the importance of investment promotion for economic development of the State.(3)The Board may raise revenues through various sources and services rendered by it and all the revenues of the Board shall be credited to the Public Deposit Account.(4)The Board shall not be required to take approval from the Government for financial expenditure incurred from the Budget for carrying out its activities, including travel, payment of salaries and allowances, opening and maintenance of offices and other expenditure connected with its functioning.(5)The expenditure of the Board shall be governed by the regulations made by the Board.
