Section 17 in Andhra Pradesh Sports Authorities Act, 1988
17. Funds of the Sports Authorities.
- The Sports Authority, District Authority, and the Mandal Authority shall have its own funds, consisting of -(a)the grants made by the State Government and the Central Government;(b)all money received by or on its behalf 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 its behalf;(d)all rents accruing from any of its properties;(e)all monies received by or on its behalf from any local authority, public corporations, public companies, public and philanthropists or person by way of grants, endowments, trusts, gifts or deposits or in any form;(f)all interests and profit arising from any investment or of any form any transaction in connection with any money belong to it;(g)proceeds from tournaments conducted by the sports authorities and collection of fees for coaching in various sports activities.
