Section 23(3) in Andhra Pradesh Metropolitan Region and Urban Development Authorities Rules, 2018
(3)Any sum of the money in the Fund of the Authority as it found surplus to the requirements, on a reasonable forecast over the sum referred to sub-rule (1) shall be invested by the Metropolitan Commissioner/Vice-Chairperson (or any officer of the Authority authorized by the Metropolitan Commissioner/Vice-Chairperson in this behalf) in accordance with the standard investment power of statutory bodies as defined under law.
