Section 16 in Andhra Pradesh Tourism Authority (Constitution, Functions and Powers) Rules, 2016
16. Establishment and administration of Tourism Fund.
(1)There shall be established a fund to be called the Tourism Fund, with a seed capital of one hundred and twenty five crore rupees, which shall, subject to the directions of the Government, be controlled and administered by the Authority.(2)Except as otherwise directed by the Government all money credited to the Fund shall be invested only in a single Scheduled Bank.(3)A specified percentage out of tax collections specified by Government, may be paid to the Fund;(4)Government corporations are hereby authorized to give grants to the Fund at their discretion, not exceeding fifteen per cent of their surplus;(5)The private portion of the Fund shall be raised from the donations and other conveyances including funds, materials, property, and services, by gratuitous title;(6)Chief Executive Officer shall be responsible for day-to-day administration of the Fund.
