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[Cites 0, Cited by 0] [Section 303(2)] [Section 303] [Entire Act]

State of Kerala - Subsection

Section 303(2)(b) in Kerala Municipality Act, 1994

(b)securities guaranteed by the Central or the State Government; and shall be invested in the joint names of the Secretary to the Government of Kerala Finance Department and the Secretary to the Government of Kerala in charge of Municipal Administration to be held by them as trustees for the purpose of repaying at due date the debentures issued by the Municipality. Every such investment shall be reported by the Secretary to the Council within fifteen days.