Section 15 in The Rajasthan Khadi and Village Industries Board Provident Fund Rules, 1959
15. Investment of provident Fund Money.
(1)With the sanction of the Board, the Secretary may from time to time withdraw any sum from the Provident Fund Savings Bank account and may invest or deposit, such sum under the provision of sub-rule (3) of rule 26 of the Rajasthan Khadi and Village Industries Board Act (No. 5 of 1955).(2)Investments shall be in the following securities:-(i)Fixed deposits with a Scheduled Bank.or(ii)Treasury Savings Certificates.or(iii)Postal Cash Certificates.or(iv)National Savings Certificates.or(v)Government Securities.All securities, fixed deposit Receipts and Certificates shall be kept in the custody of the Secretary.(3)(a)The interest obtained by the investment or deposit of any sum under the provision of sub-rule (i) above shall be deposited in the Savings Bank Account of the Rajasthan Khadi and Village Industries Board's provident Fund.(b)Provided that if such interest is larger than the amount of the interest to be credited for subscribers account under the provision of rule 11 the difference between the interest so obtained and the interest to be credited to the subscribers account shall be credited to the Board's Fund.(4)(i)At the close of three years after the institution of the Fund and at a regular interval of three years thereafter the Secretary shall furnish to the Board for scrutiny a statement showing the total amount of Provident Fund Investments held by the Board.(ii)If the Board, after quinquennial scrutiny, finds that any of the investments held by the Secretary out of the Provident Fund have depreciated in various they may direct that an amount not exceeding the amount of such depreciation shall be drawn out of its fund and credited to the Board's Provident Fund Savings Bank Account.
