Securities And Exchange Board Of India - Subsection
Section 10(6) in Securities and Exchange Board of India (Real Estate Investment Trusts) Regulations, 2014
(6)The manager shall appoint an auditor for a period of not more than five consecutive years:Provided that the auditor, not being an individual, may be reappointed for a period of another five consecutive years, subject to approval of unit-holders in the annual meeting.
