Section 3 in Haryana State Agricultural Marketing Board and Market Committees Investment and Disposal of Surplus Fund Rules, 1981
3. Investment of surplus funds [Sections 27, 43(2)(xx)].
(1)A committee subject to any directions issued by the Chief Administrator in this behalf, invest its surplus funds or any portion thereof in securities of the Central Government, Saving Bank Account or Fixed Deposit Receipts of Post Office, Nationalised Banks, Haryana State Government Board and undertakings or in the Haryana State Co-operative Bank or the Central Co-operative Bank established under the Co-operative Societies Act, 1912. The surplus funds of the Board may also be similarly invested by the Chief Administrator.(1A)[ The surplus funds of the Market Committees/Board can be invested in the following Companies Banks in the private sector promoted by a Government owned financial institution (sic) approval of Chairman and Chief Administrator :-(i)Industrial Credit and Investment Corporation of India Ltd. (ICICI Bank Ltd.)(ii)Industrial Development Bank of India (IDBI) Ltd.(iii)Housing Development and Finance Corporation (HDFC).(iv)Small Industries Development Bank of India (SIDBI).](2)The income resulting from such investment shall be credited to the funds of the Committee concerned or the Board, as the case may be.
