Section 148(3) in The Rajasthan District Boards Act, 1954
(3)Nothing in the foregoing provisions of this section shall be deemed to preclude a Board from investing with the previous sanction of the State Government in any of the securities described in section 20 of the Indian Trusts Act, 1882 or placing on fixed deposit with any Bank approved by the State Government any portion of its Fund which is not required for immediate expenditure.
