Section 25(3) in The Shree Shanaishwar Devasthan Trust (Shingnapur) Act, 2018
(3)All monies and other valuable articles belonging to the Trust Fund shall be deposited or kept only in the Nationalized Bank as defined in the Reserve Bank of India Act, 1934 or be invested in "the public securities" as defined in clause (12) of section 2 of the Public Trusts Act, and in accordance with such guidelines as may be issued by the State Government, from time to time.
