Section 30(2) in The National Oilseeds And Vegetable Oils Development Board Rules, 1984
(2)Funds in the Board's Pension Fund or Provident Fund not required for current expenditure may be invested in Trustee Securities or Ten Year Treasury Savings Deposit Certificates or national Savings Certificates or National Deposit Certificates or National Savings Certificates or National Deposit Certificate to the extent permissible or in fixed deposit with the State Bank of India or any of its subsidiaries or, if approved by the Central Government, with any other nationalised Bank.Explanation. - In this sub-rule,'nationalised bank' means a corresponding new bank constituted under Section 3 of the Banking Companies (Acquisition and Transfer of Undertakings) Act 1970 or (5 of 1970) Section 3 of the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1980 (40 of 1980).
