Section 70 in Tamil Nadu Electricity Regulatory Commission (Licensing) Regulations, 2005
70. Disclosure of information. - When the conciliator receive factual information concerning the dispute from a party, he shall disclose the substance of that information to the other party, he shall disclose the substance of that information to the other party in order that the other party may have the opportunity to present any explanation which he considers appropriate:
Provided that when a party gives any information to the conciliator subject to a specific condition that it be kept confidential, the conciliator shall not disclose that information to the other party.
