Section 41(2) in The Unit Trust Of India Act, 1963
(2)An order made under sub-section (1) may provide for all or any of the following matters, namely;-(a)the number of trustees that will constitute the Board;(b)the manner in which they shall be chosen,(c)their term of office,(d)filling of casual vacancies;(e)such incidental, consequential and supplementary matters as may be necessary to give effect to the order including the reconstitution of the executive committee or other committees.
