Section 11(2) in The Jammu and Kashmir Advocates Welfare Fund Act, 1997
(2)The Trustee Committee shall deposit all moneys and receipts forming part of the Fund in any Scheduled Bank or invest the same in loan to any corporation owned and controlled by the Government or in loans floated by the Government or any other manner as the Trustee Committee may, from time to time, decide with the prior approval of the Government.
