Section 8(3) in The Punjab Social Security Act, 2000
(3)The Government may, -(i)after meeting their obligations as specified in sub-section (2) of section 5, invest the surplus Fund including the Government securities in such manner, as it may deem fit;(ii)constitute one or more advisory committees or engage suitable advisors to advise the Government for the efficient utilisation of the Fund;(iii)enter into and perform all such agreements, as it may think necessary or expedient for performing any of its functions; and(iv)perform such other acts, as it may think necessary or expedient for the proper conduct of its functions and for carrying into effect the purposes of the Act.
