Section 40 in The M.P. State Road Transport Corporation Rules, 1962
40. Investment of surplus money.
(1)Any monies lying at the credit of Corporation and not immediately required by it for the purpose of the business of the Corporation may be invested by the Corporation in securities authorised by the Indian Trusts Act, 1882 or may be deposited with such Banks as are approved by the State Government for that purpose.(2)The cash balance of Depreciation, Reserve and other Funds which are not immediately required for disbursement may similarly be invested.
