Section 31 in The Deposit Insurance And Credit Guarantee Corporation Act, 1961
31. Reserve Fund. - fter making provisions for all its liabilities and for all other matters for which provision is necessary or expedient, including any contribution to the staff and superannuation funds, the Corporation shall transfer the balance, if any, of its income in its General Fund to one or more reserve funds to be utilised in such manner and for such purposes as the Corporation may deem fit.
