8. Procedure for deposit of Fund and meeting obligations.
(1)The proceeds of cess collected under sub-section (1) of section 6, shall be deposited in the Fund within such period from the date of collection of such cess, as may be prescribed.(2)The Government shall open account(s) in any of the Schedule Banks for managing and carrying out the instructions with respect to the Fund.(3)The Government may, -(i)after meeting their obligations as specified in sub-section (2) of section 5, invest the surplus Fund including the Government securities in such manner, as it may deem fit;(ii)constitute one or more advisory committees or engage suitable advisors to advise the Government for the efficient utilisation of the Fund;(iii)enter into and perform all such agreements, as it may think necessary or expedient for performing any of its functions; and(iv)perform such other acts, as it may think necessary or expedient for the proper conduct of its functions and for carrying into effect the purposes of the Act.
