LexSection 50 — Auditors.
The Reserve Bank of India Act, 1934
1 [50. Auditors.-- (1) Not less than two auditors shall be appointed, and their remuneration fixed, by the Central Government. (2) The auditors shall hold office for such term not exceeding one year as the Central Government may fix while appointing them, and shall be eligible for re-appointment.]Open in Lexace · Ask the AI about this section