Section 64 in Maharashtra Public Trust Rules, 1951
64. Investment of surplus money.
- Such amount as may be approved by the State Government shall be invested-(i)in public securities,(ii)in fixed deposits in the [State] [Substituted by Notification No. 16665/E, dated 1st June 1959.] Bank of India and other scheduled bank,(iii)in the purchase of immovable properties approved by the State Government and in construction of buildings on lands so purchased or otherwise acquired [for the purpose of housing the offices, or for providing residential accommodation to the officers and servants appointed for the administration of this Act.] [Substituted by Notification No. 13337/P, dated 2nd June 1972.]
