Section 24(3) in The Airports Authority Of India Act, 1994
(3)All moneys standing at the credit of the Authority which cannot immediately be applied as provided in sub-section (2), shall be-(a)deposited in the State Bank of India or any such Scheduled bank or banks or other public financial institutions subject to such conditions as may, from time to time, be specified by the Central Government; and(b)invested in the securities of the Central Government or in such manner as may be prescribed.Explanation .-In this sub-section, "Scheduled Bank" has the same meaning as in clause (e) of section 2 of the Reserve Bank of India Act, 1934 (2 of 1934).
