Section 189(14) in Civil Court Rules of the High Court of Judicature at Patna
(14)Moneys belonging to wards shall not, without the leave of the District Court, be invested in securities other than those mentioned in the clauses (a), (b), (bb), (c) and (d) of Section 20 of the Indian Trusts Act, 1882 (II of 1882), or deposited in any bank other than a Government Savings Bank. [G.L 9/62.]
