Section 19(3) in The Oil And Natural Gas Commission Act, 1959
(3)All monies of the Commission shall be deposited in the Reserve Bank of India or with the agents of that Bank [or in a corresponding new bank constituted under the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 or in such other bank as may be prescribed, or] [Substituted by Act 23 of 1977, Section 4, for certain words] in a Government Treasury, or be invested in such securities as may be approved by the Central Government.
