Section 10(9) in The Banking Companies (Acquisition and Transfer of Undertakings) Act, 1980
(9)[ Without prejudice to the foregoing provisions, the Central Government may, at any time, appoint such number of auditors as it thinks fit to examine and report on the accounts of a corresponding new bank and the auditors so appointed shall have all the rights, privileges and authority in relation to the audit of the accounts of the corresponding new bank which an auditor appointed by the corresponding new bank has under this section] [Inserted by Act 1 of 1984, Section 73 (w.e.f. 15.2.1984). ][10-A. Annual general meeting.
