Section 66 in The Indian Nursing Council Regulations
66.
The funds of the Council, surplus to current requirements, may, on a recommendation by the Treasurer and with the sanction of the Executive Committee, be invested in the following manner :--(1)in promissory notes, stock or other securities of any State' Government or of the Government of India:(2)in stock or other debentures of, or shares in, railway or other companies the interest whereon shall have been guaranteed by the Government of India.(3)in debentures or other securities for money issued, under the authority of an Act of a Legislature established in the Republic of India, by or on behalf of any Municipal Body, Port Trust of City Improvement Trust in any town;(4)in fixed deposits with the State Bank of India.
