Section 50 in The Rajasthan Building and Other Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2009
50. Investment of amount.
- All money belonging to the fund may be invested in the Nationalized Banks or Scheduled Banks or in the securities referred to in clauses (a) to (d) of Section 20 of the Indian Trust Act, 1882 (Central Act 2 of 1882).
