Section 148(1) in Rajasthan Municipalities Act, 2009
(1)All moneys paid into a Sinking Fund shall, as soon as possible, be invested by the Municipality in(a)Government securities, or(b)securities guaranteed by the Central Government or any State Government, or(c)such other public securities as may be approved by the State Government, and shall be held by the Municipality for the purpose of repaying, from time to time, the loans raised by.
