Section 25 in Life Insurance Corporation General Rules, 1956
25. Resignation of auditor.
(1)For the purposes of sub-section (2) of section 25A, when an auditor has resigned from the Corporation, he shall file a statement with the Corporation in Form 2 as set out in the Schedule to these rules.(2)In the event of the Corporation applying to list its equity shares under any regulation made by the Securities and Exchange Board of India in this behalf, any additional requirements specified by the Board in respect of resignation of statutory auditors from listed entities shall be complied with.
