Section 34L(4) in The Gujarat Agricultural Produce Markets Act, 1963
(4)All expenditure incurred by the Board shall, from time to time, be defrayed out of the Development Fund and surplus, if any, shall be invested by the Board in public securities or shall be deposited in any scheduled bank, as defined in the Reserve Bank of India Act, 1934 (II of 1934) or in a co-operative bank approved by the State Government for this purpose.
