Section 83(3) in Sikkim Urban and Regional Planning and Development Act, 1998
(3)The development fund account of every Authority shall be opened and maintained in the current or savings account of the State Bank of India or any other nationalized bank. Such surplus amount of money out of the aforesaid fund, as may determined by the Authority in this behalf, shall be invested in such manner as may be approved by the Authority, but such investment shall be only in Government approved securities.
