Section 20(3) in The Shree Sai Baba Sansthan Trust (Shirdi) Act, 2004
(3)All moneys and other valuable articles belonging to the Trust fund shall be deposited or kept only in the Nationalised Bank or Banks or be invested in "the public securities" as defined in clause (12) of section 2 of the Bombay Public Trusts Act, 1950.
