Section 3 in Andhra Pradesh State Employment Guarantee Fund (APSEGF) Rules 2008
3. Establishment of Andhra Pradesh State Employment Guarantee Fund.
- (i) There shall be established a fund to be called Andhra Pradesh State Rural Employment Guarantee Fund;(ii)The fund shall be credited with-(a)Money/Central share received from the Government of India for implementation of National Rural Employment Guarantee Scheme (NREGS)(b)Andhra Pradesh Government's share of contribution to the NREGS (Matching State Share)(c)Contributions from Statutory bodies credited under the Act of Parliament or of the State Legislature, United Nations and its associate bodies etc., provided that there are no conditions attached to such contributions.(d)Miscellaneous Receipts viz., Interest accrued etc.(iii)Savings Bank Account shall be opened with State Bank of India/State Bank of Hyderabad at State level in the designation of the Head of the Department and the Account shall be operated with joint signatures.
