Section 80 in The Orissa Development Authorities Rules, 1983
80. Investment of surplus money.
(1)Any surplus money to the credit of the Fund of the Authority may from time to time, be-(a)deposited at interest in any scheduled bank or banks; or(b)invested in any of the securities or debentures as may be considered appropriate by the Authority.(2)All such deposits and investments shall be made by the Finance Member on behalf of, and with the sanction of the Authority, and with the like sanction, the Finance Member may at any time withdraw any deposit so made, or dispose of any security and re-deposit or re-invest the money so withdrawn or the proceeds of the disposals of such security.
