(1)The Trust shall not be placed in liquidation save by order of the Central Government and in such manner as it may direct.(2)In making such order, the Central Government shall, if the initial capital has not been wholly refunded, direct, among other things, that-(i)the value of the net assets of the Trust after paying off all its liabilities, other than those in respect of the initial capital and the unit capital shall be divided into two parts in the same proportion as the aggregate face value(ii)the first part shall be distributed among the contributing institutions in proportion to their respective contributions to the initial capital as on that date and the second part shall be distributed among the unit holders in proportion to the face value of the units held by them as on that date.
