Section 66 in Punjab State Electricity Regulatory Commission (Conduct of Business) Regulations, 2002
66. Proceedings to be open to public.
- The proceedings of the Commission shall be open to the public;Provided that the admission to hearing shall be subject to availability of sitting accommodation.Provided further that the Commission may, if it thinks fit, and for reasons to be recorded in writing, order at any stage in the proceedings of any particular case that the public generally or any particular person or group of persons shall not have access to or be or remain in the room or building where the proceedings are being held.
