Section 34 in Travancore-Cochin Hindu Religious Institutions Act, 1950
34.
Subject to the other provisions of this Part the Board may invest or deposit the funds of the incorporated and unincorporated Devaswoms-(a)in a Scheduled Bank as defined in the Reserve Bank of India Act, 1934; or in any State treasury; or(b)in Promissory Notes, Debentures, Stocks or other securities of the Government or the Government of India; or(c)in Stocks or Debentures or shares in Railway or other companies, the interest whereon shall have been guaranteed by the Government or the Government of India.Rules
