Section 12(2) in The West Bengal Advocates Welfare Fund Act, 1991.
(2)The Trust Committee shall deposit all moneys and receipts forming part of the Fund with any nationalised or other bank and may invest the same in any units issued by the Unit Trust of India or in any National Savings Certificates issued by any post-office or in any Government Securities or in any loans to any corporation owned or controlled by the Central Government or the State Government or in any loans floated by the Central Government or the State Government or in such other manner as the Bar Council may, from time to time, direct with the prior approval of the State Government.
