Section 22 in The U.P. Avas Evam Vikas Parishad (Raising of Loans) Rules 1972
22. Investment of Sinking Fund.
(1)All money paid into any sinking fund shall, as soon as possible, be invested by the Board in -(a)Government Securities; or(b)Securities guaranteed by the Central or State Government in the joint names of the Accountant General, U.P. and the Housing Commissioner to be held by them in trust for the repayment of the loan for which the sinking fund Was established.(2)All dividends, interest and other sums received in respect of any such investment shall, as soon as possible, after receipt, be paid into the appropriate sinking fund and invested in the manner prescribed under sub-rule (1).(3)Money standing to the credit of two or more sinking funds may, at the discretion of the Board be invested in a common fund and it shall not be necessary for the Board to allocate the securities held in such investments among the several sinking funds.(4)Any investment made under this rule may from time to time, subject to the provisions of sub-rule (1), be varied or transposed.
