Section 52 in The Orissa Veterinary Council Rules, 1997
52. Surplus Funds.
- The Funds of the State Council surplus to the current requirement may on recommendations by the Register and with the sanction of the Finance Committee formed by the State Council Consisting of such members as decided by the Council be invested in the following manner, namely :(i)in promissory notes, stock or other securities of any State or Central Government;(ii)in stock or debentures or shares in companies, interest which have been guaranteed by the Government of India; and(iii)in debentures or other securities for money issue under the authorities of an Act or on behalf of any Municipal Body, Port Trust or City Improvement Trust.
