Section 12(3) in Chennai Unified Metropolitan Transport Authority Rules, 2019
(3)The remuneration under sub-rule (2) shall, in addition to the fee payable to an auditor, include the expenses, if any, incurred by the auditor in connection with the audit of the Authority and any facility extended to him but does not include any remuneration paid to him for any other service rendered by him at the request of the Authority.
