Section 9 in The Punjab Town Improvement Trusts Provident Fund Rules, 1945
9. Investment of Provident Fund moneys.
(1)[The Chairman after obtaining the approval of] [See Punjab Government Notification No. G.S.R. 47/P.A. 4/22/Section 73/Amendment (1)/77, dated 28.4.1977.] the Trust may from time to time withdraw any sum from the provident fund account with the savings bank and may invest or place such sum subject to the conditions and restriction, if any, applicable to the investment or placement of a portion of the Trust Fund under sub-section (3) of section 69 of the Punjab Town Improvement Act, 1922.(2)The interest obtained by the investment or placement of any sum under sub-rule (1) shall be deposited in the [saving bank] [See Punjab Government Notification No. G.S.R. 47/P.A. 4/22/Section 73/Amendment(1)/77, dated 28.4.1977.] to the credit or the Trust Provident Fund Account subject to the following conditions :-Conditions
