Section 10(2) in Telangana Advocates' Clerks Welfare Fund Act, 1992
(2)The Committee shall deposit all moneys and receipts forming part of the Fund in any Scheduled Bank as defined in the Reserve Bank of India Act, 1934 (Central Act 2 of 1934), or invest the same in loans to any Corporation owned or controlled by the Central Government or the State Government or in loans floated by the Central Government or the State Government or in any other manner as the Bar Council; may, from time to time, direct with the prior approval of the Government.
