Section 22(6) in Coking Coal Mines (Nationalisation) Act, 1972
(6)The statement of accounts prepared under this section shall be audited by a person who is qualified to be appointed as an auditor of a company under section 226 of the Companies Act, 1956, (1 of 1956) and the auditor so, appointed shall receive, from the funds of the coking coal mine or coke oven plant, as the case may be, such remuneration as the Central Government may fix.
