Section 57 in The Rajasthan Financial Corporation General Regulations, 2002
57. Appointment of Auditors.
- (i) Corporation shall write to Reserve Bank of India at least 2 months prior to date for appointment of Auditor in Annual General Meeting for obtaining names and addresses of auditors approved by RBI and the terms of appointment and remuneration payable to such auditors.(ii)Soon after the receipt of name/s out of panel of auditors approved by RBI the Corporation shall ascertain about their willingness to work as auditors, if so appointed by shareholders in General Meeting on terms and remuneration as fixed by RBI.(iii)The notice convening General Meeting shall convey the names of Auditors so approved and willing to accept appointment if so decided in the General Meeting. If the number of auditors willing to accept appointment is only one he shall be appointed as auditor after his acceptance as such in General Meeting.(iv)If the number exceeds two, the appointment shall be decided by Resolution of General Meeting and shareholders of all classes shall have right to vote at such meeting including vote at polls if validly so demanded.
