Section 37(1) in The Bonded Labour System (Abolition) Ordinance, 1975
(1)The accounts and affairs of the corporation shall be audited by an auditor duly qualified to act as auditor of companies under sub-section (1) of section 226 of the Companies Act, 1956 (Central Act 1 of 1956) who shall be appointed by the State Government and shall receive such remuneration from the corporation as the State Government may fix at the time of appointment.
