Section 13(1) in The Unit Trust Of India Act, 1963
(1)If a trustee--(a)becomes subject to any of the disqualifications mentioned in section 12; or(b)is absent without leave of the Board from more than three consecutive meetings thereof; or(c)being a trustee elected or deemed to be elected under clause (e) of section 10 becomes an officer or other employee of Government or of the Reserve Bank [or of the Development Bank] [Inserted by act 52 of 1975, Section 51, (w.e.f. 16-2-1976)], State Bank, a subsidiary bank or the Trust, his office shall thereupon become vacant.
