Section 79(2) in Punjab Panchayat Samitis and Zila Parishads Act, 1961
(2)Subject to such rules as the Government may make in this behalf a Panchayat Samiti, may from time to time with the previous sanction of the Deputy Commissioner concerned, invest any portion of the Samiti Fund in securities of the Central Government or invest it in such other securities or place it in such other manner as the Government may approve in this behalf and, with the previous sanction of the Deputy Commissioner concerned, may vary such investment or placement for another or others of like nature. The income resulting from such securities or placements and the proceeds of the sale of the same shall be credited to the Samiti Fund.
