Section 34 in The Tamil Nadu Electricity Regulatory Commission - Conduct of Business Regulations, 2004
34. Inspection of records and supply of certified copies.
(1)Records of every proceeding shall be open, as a matter of right, to the inspection of the parties or their authorised representatives at any time either during the proceedings or after the orders are passed, subject to payment of fee and complying with other terms, the Commission may direct.(2)Records of every proceeding, except those parts, which, for reasons specified by the Commission, are confidential or privileged or otherwise not to be disclosed to any person, shall be open to inspection by any person other than the parties to the petition either during the proceeding or after the orders have been passed, subject to such person complying with such terms as the Commission may direct, from time to time, including in regard to time, place and manner of inspection and payment of prescribed fees.(3)Any person shall be entitled to obtain certified copies of the orders, decisions, directions given by the Commission as well as the pleadings, papers and other parts of the records of the Commission to which he is entitled subject to payment of fee and complying with other terms which the Commission may direct.
