9. Investment, etc., of pension fund . - (1) The total amount vested in and transferred to the Pension Fund in accordance with the provisions of clause (a) of paragraph 3, except such amount as may be required from time to time for making the payment of pension and other benefits under the Scheme, shall be deposited on the appointed day by the Commissioner with the Central Government in the public account.
(2)The Commissioner shall make suitable banking arrangements in respect of the amount vested in the pension fund in accordance with the provisions of [clauses (b) , (c) , (d) , (e) and (f)] of paragraph 3 and such amount shall be invested in accordance with such pattern of investment as may be determined by the Central Government in the Ministry of Finance from time to time.
