Section 25(7) in Andhra Pradesh Capital Region Development Authority Act, 2014
(7)The development fund shall be governed by the following principles, namely,-(a)Head of Finance of the Authority shall be responsible for administering the development fund and should be responsible for its administration, management and monitoring;(b)The development fund shall be audited annually by reputed professional audit firms;(c)The development fund shall be managed using professional fund management practices including treasury, cash management and investment portfolio management;(d)All returns generated via investments made using development fund shall accrue back to the development fund;(e)The Head of Finance shall prepare and submit annual investment plans (along with the budget) outlining investment and funding strategy for the year.
