Section 3(1) in Haryana State Agricultural Marketing Board and Market Committees Investment and Disposal of Surplus Fund Rules, 1981
(1)A committee subject to any directions issued by the Chief Administrator in this behalf, invest its surplus funds or any portion thereof in securities of the Central Government, Saving Bank Account or Fixed Deposit Receipts of Post Office, Nationalised Banks, Haryana State Government Board and undertakings or in the Haryana State Co-operative Bank or the Central Co-operative Bank established under the Co-operative Societies Act, 1912. The surplus funds of the Board may also be similarly invested by the Chief Administrator.
