Section 79 in Rajasthan State Dental Council Rules, 2008
79. Investment of funds in the name of Council.
- An investment of the funds of the Council shall be make in the name of the Council. The safe custody receipts shall re¬main in the personal charge of the Treasurer and shall be verified once in six months with Register of Investments and a certificate of verification shall be recorded by the Treasurer on the Register and countersinged by the President.
