Section 11(2) in The Bihar State Advocates' Welfare Fund Act, 1983
(2)The Trustee Committee shall deposit all money and receipts forming part of the Fund in any scheduled bank or invest the same in loan to any Corporation owned or controlled by the Central Government or the State Government or in loans floated by the Central Government or the State Government or in any other manner as the Trustee Committee may, from time to time, decide with the prior approval of the Government.
