act 002 of 1882 : Trusts (Amendment) Act, 2016

Trusts (Amendment) Act, 2016

ACTNO. 2 OF 1882
26 July, 2016

An Act further to amend the Indian Trusts Act, 1882.

Be it enacted by Parliament in the Sixty-seventh Year of the Republic of India as follows:

Section 1. Short title and commencement

(1) This Act may be called the Indian Trusts (Amendment) Act, 2016.

(2) It shall come into force on such date as the Central Government may, by notification in the Official Gazette, appoint.

Section 2. Substitution of new section for section 20

For section 20 of the Indian Trusts Act, 1882 (2 of 1882) (hereinafter referred to as the principal Act), the following section shall be substituted, namely:

20. Investment of trust-money. Where the trust-property consists of money and cannot be applied immediately or at an early date to the purposes of the trust, the trustee shall, subject to any direction contained in the instrument of trust, invest the money in any of the securities or class of securities expressly authorised by the instrument of trust or as specified by the Central Government, by notification in the Official Gazette:

Provided that where there is a person competent to contract and entitled in possession to receive the income of the trust-property for his life, or for any greater estate, no investment in any of the securities or class of securities mentioned above shall be made without his consent in writing.

Explanation. For the purposes of this section, the expression securities shall have the same meaning as assigned to it in clause (h) of section 2 of the Securities Contracts (Regulation) Act, 1956 (42 of 1956). .

Section 3. Amendment of section 20A

In section 20A of the principal Act, in sub-section (1), the proviso shall be omitted.

CORRIGENDA

In the FINANCE ACT, 2016 (28 of 2016) as published in the Gazette of India, Extraordinary, Part II, Section I, Issue No. 32, dated the 14th May, 2016,

Page No.

Line(s) No.

For

Read

55

26

or imposable

or imposable

86

31

section 45ZL

section 45ZI

88

41 (in the marginal heading against 68N.)

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Appellate Tribunal.

1. Received the assent of the President on 26th July, 2016