Section 27 in Road Transport Corporations Act, 1950
27. Fund of the Corporation
(1)Every Corporation shall have its own fund and all receipts of the Corporation shall be carried thereto and all payments by the Corporation shall be made therefrom .(2)Except as otherwise directed by the State Government,all moneys belonging to that fund shall be deposited in the Reserve Bank of India or with the agents of the Reserve Bank of India, [or with the corresponding new banks constituted under section 3 of the Banking Companies(Acquisition and Transfer of Undertakings) Act, 1970, or section 3 of the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1980,] [Inserted by Act 63 of 1982, Section 14 (w.e.f. 13.11.1982).] or invested in such securities as may be approved by the State Government.
