- If any surplus remains after providing for the purposes mentioned in Section 50-F or where the trust property consists of money and cannot be applied either immediately or at an early date to the purposes of the trust, the manager is bound (subject to any directions contained in the instrument of trust) to invest it in the securities specified in clauses (a) and (b) of Section 20 of the Indian Trusts Act, 1882, in such order as the Court may decide, and in no other.
