Section 10(3) in Himachal Pradesh Tourism Development and Registration Act, 2002
(3)All moneys standing at the credit of the Board which can not immediately be applied as provided in sub-section (2) shall be deposited in the State Bank of India or in such Scheduled Bank or Co-operative Bank in the State or Post Office and subject to such conditions as may from time to time be specified by the Government.Explanation. - In this sub-section, the expression "Scheduled Bank" has the same meaning as assigned to it in clause (e) of section 2 of the Reserve Bank of India Act, 1934 ( 2 of 1934) .
