Section 11(2) in The Himachal Pradesh Advocates Welfare Fund Act, 1996
(2)The Trustee Committee shall deposit all moneys and receipts forming part of the Fund in any Scheduled Bank or invest the same in any units issued by the Unit Trust of India or any National Savings Certificates issued by any Post Office or in loans floated by any Corporation owned or controlled by the Central Government or the State Government or in securities 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.
