Section 39(1) in The Chennai Metropolitan Water Supply and Sewerage Act, 1978
(1)The accounts of the Board shall be audited by an auditor duly qualified to act as an auditor under sub-section (1) of section 226 of the Companies Act, 1956 (Central Act 1 of 1956), who shall be appointed by the Board with the approval of the Government and who shall receive such remuneration as the Board may fix.
