Section 3(6) in Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019
(6)"Auditor" means an auditor appointed by a generating company or a transmission licensee, as the case may be, in accordance with the provisions of sections 224, 233B and 619 of the Companies Act, 1956 (1 of 1956), as amended from time to time or Chapter X of the Companies Act, 2013 (18 of 2013) or any other law for the time being in force;
