Section 12 in The Administator-General's (United Provinces) Rules, 1929
12. Investments.
- The Administrator General may invest or retain invested money belonging to any estate in any investment authorized by the testamentary instruments or unless expressely fobidden by such instruments, in any securities specified in Section 20 of the Indian Trusts Act, 1882 (II of 1882), or with the previous sanction of Government in such other securities, shares, debentures or fixed deposits as may be considered safe and beneficial to the estate.
