Section 33 in The Maharashtra Electricity (Supply) Rules, 1963
33. Restriction on matters to be discussed at meetings.
- Notwithstanding anything in these rules, the Board shall not be bound to furnish any information at a meeting of the Committee, if, in the opinion of the Chairman or other member of the Board presiding at the meeting, it would be contrary to public interest to furnish such information. The Chairman of the Board shall forthwith report in full to Government every such instance.
