(1)Where in or near a cantonment there is a Government treasury or sub-treasury, or a branch of the Imperial Bank of India, the cantonment fund shall be kept in such treasury, sub-treasury or bank, as the case may be.(2)Where there is no such treasury, sub-treasury or bank, the cantonment fund may be deposited with any bank to which the Government treasury business has been entrusted, and, in the absence of such a bank, with any banker or person acting as a banker who has given such security for the safe custody of the fund and the payment on demand of the funds so deposited as the [Central Government] [ Substituted by the A.O. 1937, for "L.G."] may in each case direct.(3)[ A [Board] [Substituted by Act 26 of 1927, s.12, for the original sub-section.] may, from time to time, with the previous sanction of the [Officer Commanding-in-Chief, the Command] [Substituted by Act 24 of 1936, s.35, for "L.G."], invest any portion of its cantonment fund in securities of the Central Government or in such other securities, including fixed deposits in banks, as the [Officer Commanding-in-Chief, the Command] [Substituted by Act 24 of 1936, s.35, for "L.G."] may approve in this behalf, and may dispose of such investments or vary them for others of a like nature.](4)The income resulting from any fixed deposit or fro-m any such security as is referred to in sub-section (3) or from the proceeds of the sale of any such security shall be credited to the cantonment fund.Property
