Section 13 in The Goa Information Technology Development Rules, 2011
13. Money to be kept by the Corporation in current or deposit account.
- Except as otherwise directed by Government all monies forming part of the fund of the Corporation shall be kept in current or deposit account with the State Bank of India, or in any Nationalized Bank or invested in such securities as may be approved by the Government from time to time:Provided that the Corporation may keep on hand such sums not exceeding Rs. 25,000/- (Rupees Twenty-five thousand only) as the Corporation may consider necessary.
