Section 11(1) in The Unit Trust Of India Act, 1963
(1)A trustee nominated [under clause (aa) or] [Inserted by Act 52 of 1975 s. 49, (w.e.f. 16-2-1976)] under clause (b) of section 10, if he is an officer of the Reserve Bank [or the Development Bank] [Inserted by Act 52 of 1975 s. 49, (w.e.f. 16-2-1976)], or a trustee nominated under clause (c) or clause (d) of that section shall hold office during the pleasure of the authority nominating him.
