Section 10 in Bolani Ores Limited (Acquisition of Shares) And Miscellaneous Provisions Act, 1978.
10. Provisions relating to auditors.-
Every person appointed under section 619 of the Companies Act as an auditor of the dissolved company holding office immediately before the appointed day, may continue to hold office as such author in relation to the undertakings to the dissolved company which stand vested in the steel Authority of India by virtue of section 6, for the duration for which he was so appointed, on the same terms and conditions a ere applicable to him immediately before the appointed day.
