Section 43(2) in Uttar Pradesh Rural Housing Board Act, 1983
(2)The Board's fund shall be kept in the State Bank of India or, with the previous sanction of the State Government, in the Uttar Pradesh Co-operative Bank or in a scheduled bank :Provided that nothing in this sub-section shall be deemed to preclude the Board from retaining such balance in cash as may be necessary for current payments or from investing any portion of the fund not required for immediate expenditure in any of the securities described in section 20 of the Indian Trusts Act, 1882.
