Section 97(1) in The Orissa Town Planning and Improvement Trust Act, 1956
(1)All money paid into any sinking fund shall as soon as possible be invested, under the order of the Planning authority, in -(a)Government securities; or(b)securities guaranteed by the Central or any State Government; or(c)debentures issued by the Planning authority;is the joint names of the Secretary to the Government of Orissa in the Finance Department and the Accountant-General of Orissa, to be held by them as trustees for the purpose of repaying from time to time the debentures issued by the Planning authority.
