Section 22(1) in The U.P. Avas Evam Vikas Parishad (Raising of Loans) Rules 1972
(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.
