Section 31H(1) in Maharashtra Public Trust Rules, 1951
(1)All surplus moneys in excess of the amount required for payment of the amounts determined by the State Government on account of honorarium, fees and allowances of the chairman, treasurer and other members of the committee and on account of salaries and allowances and other sums payable to the Secretary, officers and servants of the committee and such additional amount as may, with the approval of the State Government, be necessary for the payment of charges for expenses incidental to the management of endowments and for other purposes of Chapter VIIA of the Act, shall be invested(i)in public securities,(ii)in fixed deposits in the State Bank of India and other Schedule Bank,(iii)in the purchase of immovable properties approved by the State Government , or in the construction of buildings on lands so purchased or otherwise acquired, subject to conditions specified in rules 31I and 31 J.
