Section 105 in The Central Electricity Regulatory Commission (Conduct Of Business) Regulations, 1999
105. Proceedings to be open to public .-The proceedings before the Commission shall be open to the public:
Provided that the Commission may, if it thinks fit, and for reason 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 have restricted access.
