Section 60(10) in The Bihar Juvenile Justice (Care and Protection of Children) Rules, 2003
(10)The board of management shall invest the proceeds of sale or other disposal of the property, as well as any money or property not immediately required to be used to serve the objective of the Fund, in any one or more of the modes of investment for the time being authorised by law for the investment of trust moneys as the board of management may think proper.
