Section 24(11) in The Limited Liability Partnership Rules, 2009
(11)The designated partners may appoint an auditor or auditors-(a)at any time for the first financial year but before the end of the first financial year,(b)at least 30 days prior to the end of the each financial year (other than the first financial year),(c)to fill a casual vacancy in the office of auditor, including in the case when the turnover or contribution of a limited liability partnership exceeds the limits specified under sub-rule (8), or(d)to fill up the vacancy caused by removal of an auditor.
