Section 13 in The M.P. Shram Kalyan Nidhi Adhiniyam, 1982
13. [ Investment of Fund. [Substituted by M.P. Act No. 11 of 1996.]
- Where the fund or any portion thereof cannot be applied at an early date for fulfilling the objects of the Act, the Board may invest the same in purchasing the Savings Certificates or deposit it in Post Office Savings Bank or in any account with a Scheduled Bank or invest it in Government Securities. The Board may with the approval of the State Government, also invest it in any other mode of investment].
