Section 95(10) in The Juvenile Justice (Care And Protection Of Children) Rules, 2007
(10)The Board of Management shall invest for the time being the proceeds of sale or other disposal of the property, as well as any money or property not immediately required to be used to serve the objective of the Fund, in anyone or more of the modes of investment authorised by law for the investment of trust moneys as the board of management may think proper.
