Section 8 in The Unit Trust Of India (Transfer Of Undertaking And Repeal) Act, 2002
8. Administrator to vacate office.-
(1)The Administrator shall, immediately on redemption of all the schemes of the specified undertaking and the payment of entire amount to investors, shall vacate his office; but nothing in this sub-section shall e construed as prohibiting his appointment as a member of the Board of Advisers after vacation of his office as such.(2)On the vacation of his office, the Administrator shall forthwith deliver, to the Central Government or any institution or officer specified by it, possession of all assets and properties representing and relatable to the specified undertaking which a e in his possession, custody and control on the date immediately preceding the date on which he vacates his office as the Administrator.
