(9)Subject to the provisions of sub-section (1) and the rules made thereunder, a retiring auditor may be re-appointed at an annual general meeting, if—(a)he is not disqualified for re-appointment;(b)he has not given the company a notice in writing of his unwillingness to be re-appointed; and(c)a special resolution has not been passed at that meeting appointing some other auditor or providing expressly that he shall not be re-appointed.
