Section 28(3) in The Shree Karveer Niwasini Mahalaxmi (Ambabai) Mandir (Kolhapur) Act, 2018
(3)All monies and other valuable articles belonging to the Trust Fund shall be deposited or kept in the Nationalized Bank as defined in the Reserve Bank of India Act, 1934 (II of 1934) or be invested in "the public securities" as defined in clause (12) of section 2 of the Maharashtra Public Trusts Act (XXIX of 1950), and in accordance with such guidelines as may be issued by the State Government, from time to time.
