Section 208 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
208. such a fund.
203. Investment of amount at the credit of the Sinking Fund.-(1)All moneyspaid into a Sinking Fund shall, as soon as possible, be invested by the Corporation inaccordance with the investment policy applicable to any public enterprise laid down bythe Government(2)All sums received in respect of any investment under sub-section (1)shall, as soon as possible, after their receipt, be paid into the Sinking Fund andshall be invested in the manner laid down in that sub-section.(3)Moneys standing at the credit of two or more Sinking Funds may, atthe discretion of the Municipality, be invested together as a common fund, and itshall not be necessary for the Corporation to allocate the securities held in suchinvestments to the several Sinking Funds.(4)Subject to the provisions of sub-section (1), any investment made
