Section 10(a) in The Unit Trust Of India Act, 1963
(a)the Chairman to be appointed by the [Central Government in consultation with the Development Bank] [Substituted by Act 52 of 1975, Section 47, for "Reserve Bank" (w.e.f. 16-2-1976)];(aa)[one trustee to be nominated by the Reserve Bank;] [Inserted by act 52 of 1975 s. 47, (w.e.f. 16-2-1976)]
