Section 590 in Rules of the High Court of Judicature for Rajasthan, 1952
590. Investment of surplus funds.
- All or any part of the money for the time-being standing to the credit of the account of the Official Liquidator at the Bank and not immediately required for the purposes of winding up, may be invested in the name of the Official Liquidator in such securities, as may be approved by the Judge. All such investments shall be made by bank upon a request signed by the Official Liquidator: such request shall be in the prescribed form. Such securities shall be retained by the bank in the name and on behalf of the Official Liquidator and shall not afterwards be sold or transferred or otherwise dealt with except with the leave of the Judge.
