Section 152 in The U.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 2004
152. Proceedings to be open to public.
- The proceedings before the Commission shall be open to the public. However admission to the hearing room shall be subject to availability of sitting accommodation :Provided that the Commission may, if it thinks fit, and for reasons to be recorded in writing, order at any stage of 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 used by the Commission.
