Section 11(2) in The Rehabilitation Finance Administration Act, 1948
(2)[Subject to any regulations that may be made in this behalf, all moneys belonging to the Administration which are not immediately required by the Administration for any purpose;Subs. by Act 1 of 1950, s. 7, for “All moneys belonging to the Administration”] shall be deposited in the Reserve Bank of India or any agents thereof or invested in such securities as may be approved by the Central Government.
