Cost and Works Accountants Act, 1959

95. Appointment of auditors

The. auditors shall be elected at the Annual Meeting of the Council from among candidates who have been duly nominated by two members of the council; each such information shall be signed by the members nominating and by the candidate, and shall be deposited at the office of the Council at least three days before the meeting. The auditors who are in office shall be deemed to be nominated at each Annual Meeting unless they have intimated to the Secretary their desire not to be re-elected.