Section 89(4) in Tamil Nadu State Housing Board Act, 1961
(4)Subject to the provisions of sub-section (5), all moneys and receipts specified in the foregoing provisons and forming part of the fund of the Board shall be deposited into the public accounts of the Government under such detailed head of account as may be prescribed and the said account shall be operated upon by such officers of the Board as may be authorized by the Board and in such manner as may be prescribed:Provided that the Board may invest any sums not required for immediate use in such securities or debentures as may be approved by the Government.
