Section 5 in The Jammu and Kashmir State Emergency Relief Fund Act, 1960
5. Investment and reinvestment of amounts not required.
- The State Government shall from time to time invest or reinvest all sums to the credit of the fund, which may not be immediately required for any of the purposes mentioned in section 4, in Government securities, in the name of the Chief Secretary, Jammu and Kashmir Government or such other officer as the State Government may specify.
