Section 24(4) in Uttarakhand Disaster Mitigation, Management and Prevention Act, 2005
(4)(a)All moneys belonging to the fund of the Authority shall be deposited in such Nationalized bank as the State Government may, by general or special order, direct.(b)Where the amount in the fund is not required to be applied immediately or at an early date for the purpose of this Act, it may be invested in any of the securities specified in clause (a), (b), (bb), (c) or (d) of section 20 of the Indian Trusts Act, 1882;(c)Any interest earned on such deposits and investments shall be credited to the fund.
