Section 19 in Andhra Pradesh Bangaru Talli Girl Child Promotion And Empowerment Rules, 2013
19. Furnishing fraudulent information :
(1)Any person or functionary furnishes fraudulent information with the intention of misappropriating or misusing the funds of the scheme shall be prosecuted under the relevant provisions of the Indian Penal Code.(2)The District Implementing Authority shall monitor the progress of these cases and submit monthly reports to the Nodal Authority.Part-VI Tribal Areas
