(1)The investments shall be made as early as practicable in the form of securities or deposits specified below :(a)Madhya Pradesh Government securities and securities guaranteed by the Government of Madhya Pradesh as to payment of interest and payment of principal;(b)non-terminable loans of the Central Government;(c)Fixed Deposits for period up to three years in the Madhya Pradesh Co-operative Apex Bank and the Central Co-operative Bank approved by the Registrar, Co-operative Societies of the Madhya Pradesh for the purpose;(d)State Bank of India and other Nationalised Bank as mentioned in the Act and Post Office Savings Bank deposits (only in the case of Provident Fund balance likely to be required for early disbursement); and(e)National Savings Certificates.Explanation. - Investments shall ordinarily be in Item (a) except when there are special reasons for considering that it will be more advantageous to invest in one or the other items. An investment of the kind referred to in Item (c) shall be made only if the amount exceeds rupees five thousand.(2)The investment of Provident Fund balances shall not be permissible as a loan to a Market Committee or for any purpose other than that for which such fund is constituted.
