Section 81 in The M.P. State Dental Council Rules, 1969
81. Investment of funds in the name of Council.
- An investment of the funds of the Council shall be made in the name of the Council. The safe custody receipts shall remain in the personal charge of the Treasurer and shall be verified once in six months with Register of Investments maintained under rule 104 and a certificate of verification shall be recorded by the Treasurer on the Register and countersigned by the President.
