Section 17 in The Bihar Digambar Jain Religious Trusts Rules, 1955
17.
The Board shall open an account in the Government Treasury or the State Bank of India in the name of President and the fees payable under subsection (3) of Section 70 shall be paid in that account by means of a challan or by remittance by postal money order addressed to the Treasury Officer in case the amount is opened in the Government Treasury or shall be deposited with the President or paid by remittance by postal money order addressed to the President in case the account is opened in the State Bank of India.Form I(Vide Rules 7 and 13)
