Section 63 in Maharashtra Public Trust Rules, 1951
63. Surplus money to be invested and disbursed.
- All surplus money in excess of the amount required for payment of the amount determined by the State Government under section 6B on account of the pay, pension, leave and other allowance of the Charity Commissioner, [the Joint, Deputy or Assistant Charity Commissioners, the Director and Assistant Directors of Accounts] [Substituted by Notification No. 13337/P, dated 2nd June 1972.] the Inspectors and other subordinate officers and servants appointed under the Act 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 regulation [of public trusts and for the office expenditure and other incidental expenses of his office and offices subordinate to him and for other purposes of the Act, shall be invested and disbursed as provided in rules 63A and 64] [Substituted for 'of public trusts and for other purposes of the Act, shall be invested and disbursed as provided in rule 64' by Notification No. Bpt-1117/C.R. 79/Desk XV, dated 9.5.2019.][Provided that the monies likely to be required for payments referred to in this rule, if such payments are not to be made immediately may also be invested by the Charity Commissioner in his discretion in call or fixed deposits in the State Bank of India or other scheduled banks.] [Added by Notification No. 16665/E, dated 1st June 1959.]
