Section 41(1) in The Unit Trust Of India Act, 1963
(1)Notwithstanding anything contained in section 10 or section 11, where the whole of the initial capital has been refunded to the contributing institutions, the Central Government may, after consultation with the [Development Bank] [Substituted by Act 52 of 1975, Section 52, for "Reserve Bank"(w.e.f. 16-2-1976).] by order, provide for the reconstitution of the Board.
