Section 45(4) in Orissa Panchayat Samiti Accounting Procedure Rules, 2002
(4)None of these investments, other than those made out of the general balance shall be disposed of except for the specific purpose for which they are made, if any, investments are made under the orders of Government, they shall not be disposed of without the sanction of Government. No portion of the general balance of the Samiti can be invested without the special sanction of the Government who will decide as to the necessity for investment in each instance with reference to the general principle that such investments are permissible in the following cases only :(a)When it is proposed to create sinking funds for the repayment of debts.(b)When some large project is in contemplation for which it may be desirable gradually to save and invest a part of the proceeds of ordinary taxation.(c)When no large project is in contemplation but the Samiti has no particular object to which it can be immediately applied.
