Section 3(4) in Central Electricity Regulatory Commission (Fees and Charges of Regional Load Despatch Centre and other related matters) Regulations, 2019
(4)"Auditor" means an auditor appointed by the Power System Operation Corporation Limited, qualified for being appointed as an auditor in accordance with the provisions of sections 224, 233B and 619 of the Companies Act, 1956 (1 of 1956), as amended from time to time or Chapter X of the Companies Act, 2013 (18 of 2013),or any other law for the time being in force;
