- It shall be lawful for the committee to deposit at interest in any of the [Co-operative Bank or Scheduled Banks as defined in] [Substituted for the words 'banks mentioned in column 2 of the First Schdule to the Banking Companies (Acquistition and Transfer of Undertakings) Act, 1970 or a co-operative bank as defined in clause (bii) of' by Haryana Act No. 12 of 1979.] Section 2 of the Reserve Bank of India Act, 1934, or a post-office, any surplus fund which may not be required for current charges and to invest such funds in the securities of the Central Government and such other public securities as the State Government may specify in this behalf.
