(5)The first auditor or auditors of a company shall be appointed by the Board of Directors within one month of the date of registration of the company; and the auditor or auditors so appointed shall hold offices until the conclusion of the first annual general meeting:Provided that-(a)the company may, at a general meeting, remove any such auditor or all or any of such auditors and appoint in his or their places any other person or persons who have been nominated for appointment by any member of the company and of whose nomination notice has been given to the members of the company not less than fourteen days before the date of the meeting; and(b)if the Board fails to exercise its powers under this sub-section, the company in general meeting may appoint the first auditor or auditors.
