Section 53(2) in The Rajasthan Agricultural Produce Markets Rules, 1963
(2)The Market Committee may invest or deposit its surplus funds:-(a)in the Government Savings Bank, or(b)with any bank or person carrying on the business of banking approved by the [Director] [Substituted for the words 'Secretary of the Board' by Notification No. F. 4(37)/Agriculture/Group 2/98, dated 17.10.1998-Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 29.10.1998, p. 190, vide G.S.R. 64 = 2000 RSCS/Part II/P. 181/H. 46.] or(c)in National Savings Bonds or Certificates, or(d)in any of the securities specified in section 20 of the Indian Trust Act, 1882:Provided that no investment shall be made on the mortgage of immovable property. Any amount so invested including the interest thereon should be withdrawn after the approval of the [Director] [Substituted for the words 'Secretary of the Board' by Notification No. F. 4(37)/Agriculture/Group 2/98, dated 17.10.1998-Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 29.10.1998, p. 190, vide G.S.R. 64 = 2000 RSCS/Part II/P. 181/H. 46.]
