Section 51(3) in The Maharaja Sayajirao University of Baroda Act, 1949
(3)The University Fund shall be kept in the Bank of Baroda Ltd., or in any scheduled bank as defined in the Reserve Bank of India Act, 1934 (II of 1934), [or in a co-operative bank approved by the State Government for the purpose or invested] [These words were substituted for the words 'or invested' by Bombay 30, of 1954, Section 30.] in securities authorised' by [the Indian Trusts Act, 1882 (III of 1882)] [These words and figures were substituted for the words and figures 'the Baroda Jumma Nibandha, Samvat 1963' by Bombay 52 of 1950, Section 34 (a).], at the discretion of the Syndicate.
