Section 17(3) in The U.P. Forests Corporation Act, 1974
(3)The money of the fund shall be kept in the State Bank of India or in the Uttar Pradesh Co-operative Bank or in any Scheduled Bank :Provided that nothing in this sub-section shall be deemed to preclude the Corporation from retaining such balances in cash as may be necessary for current payment or from investing any portion of the fund not required for immediate expenditure in any of the securities described in Section 20 of the Indian Trusts Act, 1882.
