(2)Any funds not required for current expenditure may be placed in deposit account with the Central Government in the Public Account [or in the fixed deposits in the State Bank of India or any other Nationalised Bank of any of its subsidiaries.] [Inserted vide the Tobacco Board (Amendment) Rules 1988 Published in the Gazette of India (Extraordinary) Part-II, Section 3(i), dated 16-5-1988.]Provided that the funds in the Board's pension fund or provident fund, not required for current expenditure, may be invested in Trustee Securities or Ten-Year Treasury Savings Deposit Certificates or National Defence Certificates to the extent permissible or in fixed deposit with the State Bank of India [(or any other Nationalised Bank or any of its subsidiaries)] [Substituted vide the Tobacco Board (Second Amendment) Rules 1976 Published in Gazette of India, Part-II, Section - 3(i), dated 1-11-1976.].[("Explanation: for the purposes of sub-rule (1) and this sub-rule, "Nationalised Bank" means a Corresponding new bank as defined in the Banking Companies (Acquisition and transfer of undertakings) Act, 1970 (5 of 1970)".] [Inserted vide Tobacco Board (Second Amendment) Rules 1976 vide Gazette of India, Part-II, Section-3(i), dated 1-11-1976.]
