Section 69 in The Punjab Town Improvement Act, 1922
69. Custody and investment of trust funds.
(1)In places where there is a Government treasury or sub-treasury, or a bank to which the Government treasury business has been made over, all moneys at the credit of the trust shall be kept in such treasury, sub-treasury or bank.[Provided that for the purpose of raising loan for its development scheme a trust may keep the moneys at its credit in such other bank as may be approved by the State Government in this behalf.] [Proviso added by Punjab Act No. 7 of 1974.](2)In places where there is no such treasury or sub-treasury or bank, such moneys may be kept with a banker or person acting as a banker, who has given such security for the safe custody and repayment on demand of the sum so kept as the State Government may in each case deem sufficient.(3)Provided that nothing in the following provisions of this section shall be deemed to preclude a trust from, with the previous sanction of the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government investing any such moneys which are not required for immediate expenditure in any of the securities described in section 20 of the Indian Trust Act, 1882 [2 of 1882], or placing them in fixed deposit with a bank approved by the State Government.
