(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.

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). .

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

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,

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