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[Cites 0, Cited by 0] [Section 139(8)] [Section 139] [Entire Act]

Union of India - Subsection

Section 139(8)(i) in The Companies Act, 2013

(i)in the case of a company other than a company whose accounts are subject to audit by an auditor appointed by the Comptroller and Auditor-General of India, be filled by the Board of Directors within thirty days, but if such casual vacancy is as a result of the resignation of an auditor, such appointment shall also be approved by the company at a general meeting convened within three months of the recommendation of the Board and he shall hold the office till the conclusion of the next annual general meeting;