Section 20(2) in The Unit Trust Of India (Transfer Of Undertaking And Repeal) Act, 2002
(2)In particular, and without prejudice to the generality of the foregoing power, the said Scheme may provide for all or any of the following matters, namely:-(a)the manner in which the specified undertaking and schemes and assets and investments specified in Schedule I shall be managed;(b)the term of office of the Advisers, the fee and allowances and other conditions of appointment of the Advisers, disqualifications for being an Adviser, filling up of casual vacancy in the office of Adviser, the meetings of Board of Advisers, vacation and resignation of office of the Advisers;(c)the manner of payment of consideration for which the undertaking shall be transferred to the specified company;(d)the assets representing and relatable to the undertaking and the specified undertaking; and(e)such incidental, consequential and supplemental matters as may be necessary to carry out the provisions of this Act.
