Section 15(2) in The Rajasthan Khadi and Village Industries Board Provident Fund Rules, 1959
(2)Investments shall be in the following securities:-(i)Fixed deposits with a Scheduled Bank.or(ii)Treasury Savings Certificates.or(iii)Postal Cash Certificates.or(iv)National Savings Certificates.or(v)Government Securities.All securities, fixed deposit Receipts and Certificates shall be kept in the custody of the Secretary.
