Section 17(3) in Punjab Women and Children Development and Welfare Corporation Act, 1979
(3)All moneys in the Fund shall be deposited in a bank for the time being included in the Second Schedule to the Reserve Bank of India Act, 1934, or in a Government Treasury, as may be decided by the Corporation :Provided that the Corporation may invest or deposit its surplus funds in the Government securities or in such other manner as it may decide.
