Section 59 in The Tamil Nadu Agricultural Produce Marketing (Regulation) Rules, 1991
59. Investment of surplus Fund.
(1)The Board or market committee, as the case may be, shall invest not less than 50 per cent, of surplus amount referred to in sub-section (1) of section 29, sub-section (1) of section 44 and sub-section (5) of section 45 of the Act in the Public Deposit Account of Government and the balance of the surplus amount in any Co-operative Bank.(2)A register of investment in Form 43 and a register of Public Deposit Account in Form 44 shall be maintained by the Board and every market committee.
