84G. [ Investment of sinking fund. [Inserted by Central Provinces and Berar Act XXXIV of 1949, section 27.]
(1)All moneys paid into any sinking fund shall, as soon as possible, be invested under the orders of the Trust in-(a)Government securities, or(b)securities guaranteed by the Central or any [State] Government, or(c)debentures issued by the Trust, in the joint names of the Secretary to the Government [Bombay] [Substituted for 'Madhya Pradesh' Bom. A.O. 1956.] in the Finance Department, and the Accountant General of the [Bombay] [Substituted for 'Madhya Pradesh' Bom. A.O. 1956.], to be held by them as trustees for the purpose of repaying from time to time, the loans for which the sinking fund is established.(2)All dividends and other sums received in respect of any such investment shall, as soon as possible after receipt, be paid into the appropriate sinking fund and invested in the manner prescribed by sub-section (1).(3)Any investment made under this section may, from time to time, subject to the provisions of sub-section (1), be varied or transposed.]
