Section 171(1) in The Orissa Municipal Corporation Act, 2003
(1)All moneys paid into a Sinking Fund shall, as soon as possible, be invested by the Standing Committee for Taxation, Finance and Accounts in -(a)Government securities; or(b)securities guaranteed by the Central Government or any State Government; or(c)debentures issued by the Corporation; or(d)such other public securities as may be approved by the State Government.and shall be held by the Corporation for the purpose of repaying, from time to time, the loans raised by it by the issued of debentures or otherwise.
