(1)The amounts at the credit of the fund shall be held in a current accounts with the nearest branch of State Bank of India or any other Nationalized Bank or Assam Co-operative Apex Bank.(2)It shall be lawful for Zilla Parishad to deposit at interest, with the approval of the Government with the State Bank of India or any other Nationalized Bank or Co-operative Apex Bank in the State any surplus fund in the hands which may not be required for current charges and with like sanction to invest such fund in securities of the Government of India or the State Government or in such other securities as the Government may, from time to time approve in this behalf and to very such investment for dispute of such securities with like sanction.
