Section 119B(5) in The Mumbai Municipal Corporation Act, 1888
(5)Surplus moneys at the credit of the said Fund, which cannot immediately or at an early date be applied as provided in the last preceding sub-section may, from time to time, be deposited by the Commissioner at interest in the Bank or Banks approved by [the Standing Committee] [These words were substituted for the words 'the Mayor-in-Council' by Maharashtra 27 of 1999, Section 51, (w.e.f. 23-4-1999).] or be invested in public securities.
