Section 12(3) in Bihar Integrated Check-Post Authority Act, 2011
(3)All moneys standing at the credit of the Authority which cannot immediately be applied as provided in sub-section (2), shall be -(a)deposited in the State Bank of India or any such Scheduled bank or banks or other public financial institutions subject to such conditions as may, from time to time, be specified by the Government;(b)invested in the securities of the Government or in such manner as may be prescribed.
