Section 15(2) in The Haryana Board of School Education Act, 1969
(2)All moneys at the credit of the Board shall be kept in the State bank of India or such other bank as the State Government may specify :[ Provided that the Board may invest such moneys, as are not required by it for immediate expenditure, in any of the Government securities or grant loan out of them to any Government company as defined in the Companies Act, 1956, and on such terms and conditions, as the State Government may approve in this behalf or place them in the fixed deposit in any bank approved by the State Government.] [Substituted by Haryana Act 26 of 1979 Section 16.]
