Section 6 in The Gujarat State Famine Relief Fund Act, 1958
6. Investment and reinvestment of amounts not required for sale immediately.
- The State Government shall, from time to time, invest or reinvest all sums to the credit of the Fund, which may not be immediately required for any of the purposes mentioned in section 5, in Government securities as defined in clause (2) of section 2 of the Public Debt Act, 1944 (XVIII of 1944), or in securities specified in clause (c) or (d) of section 20 of the Indian Trusts Act, 1882 (II of 1882), in the name of the Secretary to the [Government of Gujarat] [These words were substituted for the words 'Government of Bombay' by the Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.] Finance Department, or such other officer as the State Government may specify;Provided that the sums which stand invested in securities mentioned in section 4 at the commencement of this Act may continue to be so invested, notwithstanding that any such securities are not mentioned in this section, so long as the State Government does not think it fit to reinvest them under this section.
