Section 3(4) in Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014
(4)'Auditor' means an auditor appointed by a generating company or a transmission licensee, as the case may be, 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;
