Section 20(2) in The Shree Sai Baba Sansthan Trust (Shirdi) Act, 2004
(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.
