Section 62 in Maharashtra Public Trust Rules, 1951
62. [ Custody of the Public Trusts Administration Fund. [Added by Notification No. 5440/E, dated 11th March 1955.]
- The Charity Commissioner shall deposit with the Reserve Bank of India, the [State] Bank of India or such other scheduled bank as may be approved by the State Government all money received by him for being credited to the Public Trusts Administration Fund.]
