Section 9(3) in The Orissa Factories (Control of Major Accident Hazard) Rules, 2001
(3)The audit under sub-rules (1) and (2) shall be carried out as under-(a)Internally once in a year by a team of suitable plant personnel;(b)externally once in two years by a competent agency duly accredited in this behalf; and(c)in the year when the external audit is carried out, internal audit need not be carried out.
