Section 14(5) in The Maharaja Sayajirao University of Baroda Act, 1949
(5)The Registrar shall be responsible for the safe custody of all documents, titles, [securities and] [These words were substituted for the words 'security of', by Bombay 52 of 1950, Section 13 (b).] properties entrusted to him in the ordinary course of his duties, until they are deposited in a bank.
