Section 25(2) in Jammu and Kashmir Metropolitan Region Development Authorities Act, 2018
(2)The Authority may keep in current or deposit account with the Jammu and Kashmir Bank Ltd. or with any Nationalised Bank, or with any other bank approved by the Government in this behalf, such sum of money out of its fund as may be prescribed, and any money in excess of the said sum shall be invested in such manner as may be approved by the Government.
