Section 291 in Bihar Building and Other Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2005
291. Investment of amount.
- All money belonging to the fund may be invested in a Nationalised Banks or in the Schedule Banks or in the securities referred to in clauses (a) to (d) of Section 20 of the Indian Trust Act, 1882 (Central Act 2 of 1882).
