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State of Bihar - Section

Section 16 in The Bihar Goshala Rules, 1953

16. Money to be deposited in the name of Treasurer and Secretary.

- Money held by the trustees of goshala for day to day expenses shall be deposited in the joint name of the Treasurer and the Secretary of the goshala either with reliable firms in consultation with the Registrar or in the Postal Savings Bank at the nearest Post Office and the money not required for day-to-day expenditure shall be invested in the Government Securities or Debentures or with reliable firms with the approval of the Registrar.