Section 10 in Telangana Vaidya Vidhana Parishad Act, 1986
10. Funds of the Commissionerate.
(1)The Commissionerate shall have its own fund consisting of:-(a)the grants from Government voted by the Legislature of the State towards grants of the commissionerate and grants received from the Central Government;(b)all money received by or on behalf of the Commissionerate 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 behalf of the Commissionerate;(d)all rents accruing from any property of the Commissionerate;(e)all moneys received by or on behalf of the Commissionerate from public bodies, private bodies or private individuals by way of grants, gifts or deposists;(f)all interests and profits arising from any investment of or from any transaction in connection with any money belonging to the Commisssonerate.(2)All moneys belonging to the fund shall be deposited in such banks or invested in such manner, as the Governing Council may decide.(3)The Commissionerate may spend such sums as deemed fit, for performing its functions under this Act and such sums shall be treated as expenditure payable out of the fund.
