Section 31 in The Inland Waterways Authority Of India Rules, 1986
31. Manner of investment of Fund.
- All money standing at the credit of the Fund which cannot immediately be applied for the purposes specified in sub-section(2)of Section 19 of the Act shall be deposited in the State Bank of India, any Scheduled bank specified in the First Schedule to be Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 (5 of 1970) or the Banking Companies (Acquisition and Transfer of Undertaking) Act, 1980 (40 of 1980)
