Section 115(1) in Arunachal Pradesh Municipal Act, 2007
(1)All moneys paid into a Sinking Fund shall, as soon as possible, be invested by the Empowered Standing Committee in-(a)Government securities, or(b)securities guaranteed by the Central Government or any State Government, or(c)debentures issued by the Municipality, or(d)such other public securities as may be approved by the State Government,(e)and such other securities as may be held by the Municipality for the purpose of repayment of loans from time to time raised by it by issue of debentures or otherwise.
