Section 128 in Telangana District Boards Act, 1955
128. Custody and investment of the District Fund.
(1)The District Fund shall be vested in the Board and shall be kept in such Government Treasury or Bank, to which the Government treasury business has been made over, as the Government may direct.(2)A Board may from time to time, with the previous sanction of Government, invest any portion of its fund in securities of the Government of Hyderabad or in such other securities, including fixed deposits in banks as the Government may approve in this behalf, and may vary such investment for others of the like nature; and the income resulting from the securities and proceeds of the sale of the securities shall be credited to the District Fund.
