Section 6 in The Charitable Endowments (Madhya Pradesh) Rules, 1957
6. Securities which may vest in the Treasurers.
- No securities for money except the securities mentioned in clauses (a), (b), (bb), (e) and (d) of Section 20 of the Indian Trusts Act, 1882 (II of 1882), [and fixed deposits of the State Bank of India] [Inserted by Notification dated 22-1-1971.] shall be vested in the Treasurer.
