Section 54 in The M.P. Zila Panchayats (Accounts) Rules, 1999
54. Management of Surplus Funds.
- All the surplus funds of the Zila Panchayat, not immediately required may be invested in such Government securities and in such manner as may be directed by the Government. The General Administration Committee shall be authorised to decide the extent and mode of deposits. The details of the investments made shall be kept in the Investment Register in Form No. ZP-17. The Chief Executive Officer shall be responsible for the safe custody of the securities, timely realisation of the income due from the investments and its encashment on maturity.
