Section 3(1) in The Indian Companies (Amendment) Act, 1930
(1)All certificates granted by State Governments before the commencement of this Act entitling the holders, and all declarations made before the commencement of this Act by the Central Government entitling the members of any specified institution or association, to be appointed and to act as auditors of companies throughout the territories which, immediately before the 1st November, 1956 , were comprised in Part A States and Part C States] shall be deemed to be cancelled on the expiry of one year from the commencement of this Act:Provided that the Central Government may direct that any such certificate or declaration shall remain in force for a further period not exceeding one year: Provided further that any person who-(a)was entitled immediately before the commencement of this Act by reason of any such certificate or declaration to be appointed and to act as an auditor of companies throughout the said territories], and(b)has at any time, after he became so entitled and before the commencement of this Act, resided in India, shall, if he possesses such qualifications as to good character and on payment of such fee as may be prescribed under clause (b) of sub- section (2A) of section 144 of the Indian Companies Act, 1913 (7 of 1913 ), be entitled to be enrolled on the Register of Accountants referred to in that sub- section.
