Section 11 in The Rajasthan State Road Transport Corporation Motor Vehicles Third Party Liability Insurance Fund Rules, 1967
11. Investments.
- (i) All monies to the credit of the Fund shall at the end of the financial year after meeting liabilities in respect of items provided for in rules 4 and 7 (iv) above, shall, after leaving balance of Rs. 15,000/ - for current requirements, be invested in Government securities or in such other manner as may be approved by the Government.(ii)Interest realised on investments made out of the Fund shall be recouped from the Fund and profit on sale of investments made out of the Fund shall be credited to the fund.
