Section 46 in The Tamil Nadu Apartment Ownership Rules, 1997
46. Investment. - The Association may invest or deposit its funds in one or more of the following:-
(a)In the Central Co-operative Bank or in State Co-operative Bank; or(b)In any of the securities specified in section 20 of the Indian Trust Act, 1882 (Central Act of 1882); or(c)In any Co-operative Bank other than referred to in clause (a) or in any banking company approved for this purpose by the Association.
