Section 8 in Telugu Language Development Authority of Andhra Pradesh (Constitution) Rules, 2018
8. Establishment and administration of Telugu Language Development Fund.
(a)There shall be established a fund to be called the Telugu Language Development Fund, with a seed capital of Twenty Five Crore Rupees, which shall, subject to the directions of the Government, be controlled and administered by the Authority.(b)Except as otherwise directed by the Government all money credited to the Fund shall be invested only in a single Scheduled bank.(c)A specified percentage out of tax collections specified by Government, may be paid to the Fund;(d)Government Corporations are hereby authorized to give grants to the Fund at their discretion, not exceeding fifteen percent of their surplus;(e)The private portion of the Fund shall be raised from the donations and other conveyances including funds, materials, property and services, by gratuitous title;(f)For the purposes of income tax and corporate tax, the Fund shall be treated as that belonging to Government.(g)Chief Executive Officer shall be responsible for day to day administration of the Fund.
