(8)The remuneration of the auditors of a company-(a)in the case of an auditor appointed by the Board or the Central Government, may be fixed by the Board or the Central Government, as the case may be; and(aa)[ in the case of an auditor appointed under section 619 by the Comptroller and Auditor-General of India, shall be fixed by the company in general meeting or in such manner as the company in general meeting may determine;] [ Inserted by Act 53 of 2000, Section 107 (w.e.f. 13.12.2000).](b)subject to clause (a), shall be fixed by the company in general meeting or in such manner as the company in general meeting may determine.For the purposes of this sub-section, any sums paid by the company in respect of the auditor's expenses shall be deemed to be included in the expression "remuneration".
