Section 15 in Telangana Labour Welfare Fund Act, 1987
15. Investment of Fund.
- Where the Fund or any portion thereof cannot be utilised within a period of ninety days for fulfilling the objects of the Act, the Board shall invest the same in any of the securities specified in clauses (a) to (d) of section 20 of the Indian Trusts Act, 1882 (Central Act 2 of 1882). or in fixed deposit bonds of the State Co-operative Bank or such other Co-operative Bank as the Government may notify from time to time in this behalf, or in such other security as may be expressly authorised by the Government in this behalf.
