Section 12 in West Bengal Tea Plantation Employees' Welfare Fund Act, 2015
12. Investment of fund.
- If the fund or any portion thereof cannot be applied at an early date for carrying out any of the activities referred to in this Act, the Board shall invest the same in any of the securities specified in clauses (a) to (d) and (f) of section 20 of the Indian Trusts Act. 1882, (2 of 1882). so far as the securities are related to any State Government or Central Government.
