Section 10(2) in Jharkhand Advocates Clerks Welfare Fund Act, 2018
(2)The Committee shall deposit all moneys and receipts forming part of the Fund in any Scheduled Bank as defined in the Reserve Bank of India Act,1934 or invest the same in loans to any Corporation owned or controlled by the Central Government or the State Government or in any other manner as the Bar Council, may from time to time, direct with prior approval of the Government.
