Section 108 in The Goa Agricultural Produce Marketing (Development and Regulation) Rules, 2010
108. Investment of surplus amount the Marketing Board Fund.
(1)Subject to the provisions of sub-section (3) of section 44 of the Act, any surplus amount of the Marketing Board Fund remaining with the Marketing Board after meeting expenditure shall be invested in the form of term deposits and Government Bonds.(2)Money received by the Marketing Board under sub-section (2) of section 44 of the Act shall be kept in the term deposits in Scheduled Co-operative Banks or Nationalized Banks.
