Section 17(3) in Himachal Pradesh Ex-servicemen Corporation Act, 1979
(3)All moneys in the fund shall be deposited in the bank for the time being included in the Second Schedule to the Reserve Bank of India Act, 1934 (2 of 1934), or in a Government Treasury, as may be decided by the Corporation:Provided that the Corporation may invest or deposit its surplus fun in the Government securities or in such other manner as it may decide.
