Section 107 in The Orissa Municipal Employees' Pension Rules, 1989
107.
(1)All money received from the Councils, as well as from Government in shape of grants-in-aid under these rules may be deposited by the Administrator of the Fund in any of the Banks which he thinks proper and convenient after an account is opened therefor.(2)Such portion of balance standing in the Fund which is not required for immediate disbursement under these rules may be invested in Government securities or may be deposited in any of the Nationalised Banks as fixed deposits so as to yield reasonable interest.
