Section 20 in The Shree Sai Baba Sansthan Trust (Shirdi) Act, 2004
20. Trust Fund. —
(1)The Sansthan Trust shall have its own fund to be called “the Shree Sai Baba Sansthan Trust Fund”.(2)The following shall form part of or be paid into, the Trust Fund,—(a)all funds vested in the Sansthan Trust by the provisions of section 3;(b)all sums received by way of offerings, gifts or donations to the Sansthan Trust or by way of Pooja charges or by way of sale proceeds by auction of the things received in kind;(c)the income derived from the movable and immovable properties of the Trust and the proceeds of sale, lease or other transfer or mortgage of any such properties;(d)any contributions or grants made to the Trust by Government or by any local authority, trust or other institution or party or person;(e)any sums due to the Trust and recovered by the Committee; and(f)all other sum received or collected by the Committee or any member for or on behalf of the Trust.(3)All moneys and other valuable articles belonging to the Trust fund shall be deposited or kept only in the Nationalised Bank or Banks or be invested in "the public securities" as defined in clause (12) of section 2 of the Bombay Public Trusts Act, 1950.(4)The Trust Fund shall be operated by a member or an officer authorised bythe Committee in such manner and subject to such conditions as may be prescribed.
