Section 74(2) in Tamil Nadu Maritime Board Act, 1995
(2)All moneys standing at the credit of the Board which cannot immediately be applied in the manner or for the purposes-specified in sub-section (1) shall -(a)be deposited in the State Bank of India or in any corresponding new bank as defined in clause (d) of section 2 of the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 (Central Act 5 of 1970) as the Board may decide, or(b)be invested in such public securities as may be determined by the Board and the said securities shall be held in trust by the Board for the purposes of this Act, or(c)be invested in public deposit with the Government.
