Section 100(1) in Tamil Nadu State Housing Board Act, 1961
(1)All moneys paid into any sinking fund shall as soon as possible, be invested by the Board in-(a)Government securities; or(b)securities guaranteed by the Central or State Government; or(c)debentures issued by any local authority; or(d)debentures issued by the trustees of the Port of Madras; or(e)debentures issued by the Board,in the joint names of the [Examiner of Local Fund Accounts, Tamil Nadu] [This expression was substituted for the expression 'Examiner of Local Fund Accounts, Madras' by paragraph 3(1) of, and the Schedule to, the Tamil Nadu Adaptation of Laws Order, 1970.], and the [Accountant-General, Tamil Nadu] [This expression was substituted for the expression 'Accountant-General, Madras' by paragraph 3(2), of, and the Schedule to, the Tamil Nadu Adaptation of Laws Order, 1970.], to be held by them in trust for the repayment of the loan for which the sinking fund was established.
