Section 18(1) in The Unit Trust Of India Act, 1963
(1)There shall be an Executive Committee which shall consist of-(a)the Chairman of the Board,(b)where an executive trustee has been appointed by the [Development Bank] [Substituted by Act 52 of 1975, Section 52, for "Reserve Bank" (w.e.f. 16-2-1976)], such executive trustee, and(c)two other trustees nominated in this behalf by the [Development Bank] [Substituted by Act 52 of 1975, Section 52, for "Reserve Bank" (w.e.f. 16-2-1976)].
