Section 52(8) in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003
(8)The State Advisory Board shall invest 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 any one or more of the modes of investment for the time being authorised by law for the investment of trust moneys as the Board of Management may think proper.
