Section 4(2) in The U.P. Sahkari Gram Vikas Banks Act, 1964
(2)The powers and functions of the Trustee shall be governed by the provisions of this Act and by the instrument of Trust executed between the [Uttar Pradesh Gram Vikas Bank] [Substituted by U.P. Act No. 19 of 1994.] and the Trustee as modified [or substituted] [Substituted by U.P. Act No. 27 of 1978.] from time to time by their mutual agreement and with the approval of the State Government.
