(2)The auditor of a Government company shall be appointed or re-appointed by [* * *] the Comptroller and Auditor-General of India:[Provided that the limits specified in sub-sections (1B) and (1C) of section 224 shall apply in relation to the appointment or re-appointment of an auditor under this sub-section.] [ Inserted by Act 41 of 1974, Section 35 (w.e.f. 1.2.1975).]
