Section 60 in Central Electricity Regulatory Commission (Power Market) Regulations, 2010
60. Whistle Blowing policy.
- (i) Market participants shall be entitled to report to the Commission either by letter or email, of any unscrupulous activity, wrongdoing or violation of law, as may come to their knowledge.(ii)The provider of the above information shall be entitled to request that its identity be kept confidential and be not disclosed.(iii)The Commission shall take strict action in case of any kind of retaliation to such an informant by any affected party.
