Section 9 in The Punjab Official Trustees Rules, 1966
9. Investment of cash balance.
[Section 30(2)(b)]. - The cash balance standing to the credit of a separate account which represents the interest or income of investments or other property, and which is payable by way of annuity or otherwise to the person or persons entitled thereof, or standing to the credit of any depositor in the sundry estates deposit account, although it exceeds Rs. 500.00 in amount, shall not be invested unless it can properly be treated as dead assets or dead funds.
