Section 11 in The Orissa Housing Board Employees' Provident Fund Trust Rules, 1997
11. Banking and Investment of fund money.
(1)All moneys received in the Fund Account and not invested shall be deposited in such short term deposits as may be approved by the Board of Trustees.(2)All moneys shall be invested in such securities, certificates, as the case may be, floated by the Central Government/State Government/Unit Trust of India/Mutual Fund and in such Financial Institutions as may be decided by the Board of Trustees.
