Section 204 in The U.P. Co-operative Societies Rules, 1968
204.
The contributory provident fund shall be invested in any one or more of the modes' given below -(i)in any of the securities specified in Section 20 of the Indian Trust Act (No. 2 of 1882) ; or(ii)with any bank approved for the purpose by the Registrar; or(iii)in post office savings bank; or(iv)in any of the saving schemes launched by the Central Government or State Government.
