Section 55(6) in Gorkhaland Territorial Administration Act, 2011
(6)Fund, other than the Fund received either from the Central Government or the State Government standing at the credit of the Gorkhaland Territorial Administration, as are not required for immediate purpose, may be invested in Government Securities, deposits in the Scheduled Commercial Bank and in other similar instruments in accordance with such regulations as may be made by the Gorkhaland Territorial Administration in this behalf.
