(3)The Government on the recommendations of the Governing Body of the Trust may,(i)after meeting their obligations as specified in sub-section (2) of section 5, invest the surplus Fund including the Government securities in such manner, as it may deem fit;(ii)constitute one or more advisory committees or engage suitable advisors to advise the Government for the efficient utilization of the Fund;(iii)enter into and perform all such agreements, as it may deem necessary or expedient for performing any of its functions; and(iv)perform such other acts, as it may deem necessary or expedient for the proper conduct of its functions and for carrying out the purposes of the Act.
