Section 24(19) in The Limited Liability Partnership Rules, 2009
(19)(a)An auditor of an LLP may resign his office by depositing a notice in writing to that effect at the LLP's registered office.(b)Where an auditor is unwilling to be re-appointed, he shall give a notice in writing to that effect at the LLP's registered office, not less than 14 days before the end of the time allowed for appointing the new auditor.(c)The notice under clause (a) or (b) is not effective unless it is accompanied by the statement of the circumstances connected with his ceasing to hold office.(d)The auditor's term comes to an end as on the date on which the notice is deposited or on such later date as may be specified in the notice.
