Section 61(d) in State Bank of India General Regulations, 1955
(d)"specified security" means any one or more of the following securities;(i)stocks, funds and securities (other than immovable property) in which a trustee may invest trust money under any law for the time being in force in India;(ii)receipts, certificates or any other form of instruments issued by the State Bank in evidence of or representing amounts deposited with it; and(iii)any other security that may be specified by the Central Board from time to time as specified security generally or with reference to any particular purpose or category or borrowers;
