Section 65 in Central Council of Homoeopathy (General) Regulations, 2018
65. Investment of Surplus funds.
- The funds of the Central Council surplus to current requirements may, on recommendation of the Registrar and Finance Committee and with the sanction of the Executive Committee, be invested, in a manner as decided by the Executive Committee and the Central Council, -(i)in promissory notes, stock or other securities of the Government of India or any State Government;(ii)in stock or debentures of or shares in companies, the interest whereon shall have been guaranteed by the Government of India;(iii)in debentures or other securities for money issued under the authorities, of an Act of a legislature, established in India, by or on behalf of any Municipal Body, Port Trust or city improvement Trust.
