Section 53 in The Rajasthan Agricultural Produce Markets Rules, 1963
53. Permanent fund.
(1)The surplus amount of the Market Committee fund, at the close of each market year, shall be credited to the permanent fund of the Committee within three months of the close of the year and it shall be used only to towards incurring the expenses of a permanent nature such as the construction of buildings, acquisition or, purchase of sites or for such other purpose as the [Director] [Substituted for the words 'Secretary of the Board' by Notification No. F. 4(37)/Agriculture/Group 2/98, dated 17.10.1998-Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 29.10.1998, p. 190, vide G.S.R. 64 = 2000 RSCS/Part II/P. 181/H. 46.] may specify.(2)The Market Committee may invest or deposit its surplus funds:-(a)in the Government Savings Bank, or(b)with any bank or person carrying on the business of banking approved by the [Director] [Substituted for the words 'Secretary of the Board' by Notification No. F. 4(37)/Agriculture/Group 2/98, dated 17.10.1998-Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 29.10.1998, p. 190, vide G.S.R. 64 = 2000 RSCS/Part II/P. 181/H. 46.] or(c)in National Savings Bonds or Certificates, or(d)in any of the securities specified in section 20 of the Indian Trust Act, 1882:Provided that no investment shall be made on the mortgage of immovable property. Any amount so invested including the interest thereon should be withdrawn after the approval of the [Director] [Substituted for the words 'Secretary of the Board' by Notification No. F. 4(37)/Agriculture/Group 2/98, dated 17.10.1998-Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 29.10.1998, p. 190, vide G.S.R. 64 = 2000 RSCS/Part II/P. 181/H. 46.]
