Section 125(2) in The Howrah Improvement Act, 1956
(2)[ All such deposits and investments, re-investments and withdrawals, shall be made by the Chief Executive Officer on behalf of the Board on the recommendations of an Investment Committee, to be constituted by the State Government for the purpose, comprising of following members:-(a)Chief Executive Officer-Chairperson;(b)Secretary of the Board-Member;(c)Financial Adviser and Chief Accounts Officer of the Board-Member:(d)Chief Engineer or the Board-Member:(e)Estate Officer of the Board-Member.]
