Section 67 in Punjab State Warehousing Corporation Employees' Provident Fund Regulations, 1974
67. Investment of Fund Moneys. - All moneys contributed to a provident fund (whether by the employer or by the employees) or accruing by way of interest or otherwise to the fund shall be wholly invested -
(a)Where the employer is not a company [as defined in clause (i) of sub-section (1) of section 3 of the Companies Act, 1956 (1 of 1956)], in securities of the nature specified in clauses (a), (b), (c), (d) or (e) of section 20 of the Indian Trusts Act, 1882 (2 of 1882), or in a Post Office Savings Bank Account in India, and(b)Where the employer is a company [as defined in clause (i) of sub-section (1) of section 3 of the Companies Act, 1956 (1 of 1956)], in accordance with the provisions of sub-section (1) of section 418 of the Companies Act, 1956 (1 of 1956),so however, that in all cases the securities in which the contributions made by employees after the date of recognition of the provident fund and the interest on the accumulated balance of such contributions are invested are payable both in respect of capital and of interest in India.Section 20 of the Indian Trusts Act, 1882
