4. Investments and reinvestments of sums to credit of Statutory Funds.
- The State Government shall from time to time invest or reinvest all sums to credit of the Statutory Funds at serial Nos. 10, 11 and 12 in Schedule A and may invest or reinvest all or any of the sums to the credit of the other Statutory Funds in Government Securities as defined in clause (2) of Section 2 of the Public Debts Act, 1944 (XVIII of 1944) in the name of the Secretary to the Government of Bombay, Finance Department or such other officer as the State Government may specify in this behalf.
