Section 25(5) in The Himachal Pradesh Housing and Urban Development Authority Act, 2004
(5)Except as otherwise directed by the State Government, all money and receipts specified in this section and forming part of the fund of the Authority shall be deposited in any Nationalized Bank or any other Bank having National Computerised network or Himachal Pradesh State Co-operative Bank or invested in such securities as may be approved by the State Government.
