Section 46 in The Tamil Nadu Electricity Regulatory Commission - Conduct of Business Regulations, 2004
46. Inspection of Commission's records and confidentiality.
(1)Records of the Commission, except those parts which for reason specified by the Commission are confidential or privileged, shall open to inspection by all, subject to the payment of fee and complying with the terms as the Commission may direct.(2)The Commission may, on such terms and conditions as the Commission considers appropriate, provide for the supply of the certified copies of the documents and papers available with the Commission to any person.(3)The Commission may, by order, direct that any information, documents, other papers and materials in the possession of the Commission or any of its officers, consultants, which are required by law or for other reasons specified to be kept confidential or privileged shall not be available for inspection or supply of copies, and the Commission may also direct that such document, papers or materials shall not be used in any other manner except as specifically authorised by the Commission.
