Section 73(2) in Karnataka Maritime Board Act, 2015
(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 any Nationalized Banks as defined in clause(d) of section 2 of the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970, or any corporation or financial institution controlled or managed by the Government 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.
