Section 12 in Chennai Unified Metropolitan Transport Authority Rules, 2019
12. Rights, Privileges and Authority of the Auditor.
(1)The auditor shall have the same rights, privileges and authority in connection with the audit of the accounts of the Authority as the Comptroller and Auditor General of India has in connection with the audit of the Government accounts and in particular shall have the right to demand production of books of accounts, connected vouchers and other documents of the Authority.(2)The remuneration of the auditor shall be fixed by the Authority in its general meeting or in such manner as may be determined therein.(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.
