(2)(a)Notwithstanding anything contained in sub-section (1), but subject to the provisions of any rules made under clause (b), the holder of a certificate granted under a law in force in the whole or any portion of a Part B State immediately before the commencement of the Part B States (Laws) Act, 1951 (3 of 1951) [or of the Jammu and Kashmir (Extension of Laws) Act, 1956, (62 of 1956), as the case may be,] entitling him to act as an auditor of companies [in the territories which, immediately before the 1st November, 1956, were comprised in that State] [ Substituted by the Adaptation of Laws (No. 3) Order, 1956, for " in that State" .] or any portion thereof, shall be entitled to be appointed to act as an auditor of companies registered anywhere in [India] [ Substituted by Act 65 of 1960, Section 68, for " those territories" (w.e.f. 28.12.1960).].(b)The Central Government may, by notification in the Official Gazette, make rules providing for the grant, renewal, suspension or cancellation of auditors' certificates to persons in [the territories which, immediately before the 1st November, 1956, were comprised in Part B States] [ Substituted by the Adaptation of Laws (No. 3) Order, 1956, for " Part B States" .] for the purposes of clause (a), and prescribing conditions and restrictions for such grant, renewal, suspension or cancellation.
