Section 4(ii) in Rajasthan State Warehousing Corporation Employees Provident Fund Regulation, 1962
(ii)All moneys belonging to the fund shall be deposited in the State Bank of India or in any other Scheduled Bank or Co-operative Bank or invested in the securities of the Central or State Government, as may be decided by the Committee in the name of 'The Rajasthan State Warehousing Corporation Employee's Provident Fund' to be operated upon by not less than 2 members as ma be nominated by the Committee.
