(3)[ A [Board] [Substituted by Act 26 of 1927, s.12, for the original sub-section.] may, from time to time, with the previous sanction of the [Officer Commanding-in-Chief, the Command] [Substituted by Act 24 of 1936, s.35, for "L.G."], invest any portion of its cantonment fund in securities of the Central Government or in such other securities, including fixed deposits in banks, as the [Officer Commanding-in-Chief, the Command] [Substituted by Act 24 of 1936, s.35, for "L.G."] may approve in this behalf, and may dispose of such investments or vary them for others of a like nature.]
