- As much of the minor's money as is not likely to be used for appreciable time shall, with the approval of the Court, be invested in National Savings Certificates or other (Government) securities specified in Section 20 of the Indian Trusts Act, 1882, to be purchased by the guardian in the name of the minor. Such certificates or securities shall be deposited in the Court and the Guardian shall give an undertaking that they will not be encashed without the permission of the Court.The rest of the minor's money shall, where the guardian is illiterate or a pardanashin lady, be deposited in the Court to be paid in the public account, and in other cases, be deposited with an approved bank by the guardian who shall give an undertaking that he will not withdraw any portion of it without the permission of the Court, a certified copy of the undertaking being sent to the bank concerned. On application being made the Court shall consider the same immediately so that the investment is not delayed to the detriment of the minor.
