Section 154 in The Central Motor Vehicles Rules, 1989
154. Securities held as a deposit in the fund.
(1)All Government securities in which the fund is invested shall be transferred to the bank by the authority.(2)It shall be competent for the authority at any time to exchange the Government securities for cash or for other Government securities of equal or greater market value, or both, and the bank shall carry out the instructions issued by the authority for such exchange after charging the usual commission to the authority. The securities so exchanged shall also be transferred to the bank.
