Section 130(3) in The Maharashtra Regional and Town Planning Act, 1966
(3)Every Regional Board, [Special Planning Authority (other than a Special Planning Authority appointed under clause (b) sub-section (1) of section 40)] [This portion was substituted for the words 'Planning Authority' by Maharashtra 11 of 1973, Section 8.] or Development Authority [constituted under sub-section (1) of section 113] [This portion was inserted by Maharashtra 21 of 1971, Sections 12, 13 and 14.] may keep in current account in the Reserve Bank of India or the State Bank of India or any other Bank approved by the State Government in this behalf, such sum of money out of its funds as may be prescribed by the rules and any money in excess of the said sum shall be invested in such manner as may be approved by the State Government.
