Section 20(2) in The Unit Trust Of India Act, 1963
(2)[ The Trust may borrow money from the Reserve Bank-(i)repayable on demand or on the expiry of a fixed period not exceeding ninety days from the date on which the money is so borrowed, against stocks, funds and securities (other than immovable property) in which a trustee is authorised to invest trust money by any law for the time being in force in India;(ii)repayable on demand or within a period of eighteen months from the date on which the money is so borrowed, against the security of the bonds which the Trust may issue with the approval of the Central Government;(iii)on such terms and conditions and against the security of such other property of the Trust as may be specified in this behalf by the Reserve Bank for the purposes of any scheme other than the first unit scheme:Provided that any amount borrowed under this clause and outstanding at any one time shall not exceed-(a)five crores of rupees in respect of each such scheme; and(b)ten crores of rupees in respect of all such schemes in the aggregate.
