Section 13 in State Bank of India Employees Pension Fund Regulations, 2014
13. Investment of Fund money.
(1)The trustees may invest the moneys of the Fund or any portion thereof in stocks, Funds and securities (other than immovable property) in which a trustee is authorised to invest trust money by any law for the time being in force.(2)The securities for the investments made under this regulation shall be registered or held in the name of the State Bank of India and shall be deposited in safe custody in the Bank in the name of the trustees of the Fund.
