Section 13(2) in The Unit Trust Of India Act, 1963
(2)A trustee nominated under clause (b) of section 10 who is not an officer of the Reserve Bank [or of the Development Bank] [Inserted by act 52 of 1975, Section 51, (w.e.f. 16-2-1976)]or a trustee elected or deemed to be elected under clause (e) of that section may by letter addressed to the Board resign his office and on such resignation being accepted by the Board shall be deemed to have vacated his office.
