Section 46(3) in The Competition Commission of India (General) Regulations, 2009
(3)No misconduct on the part of any authorized representative, appearing for and on behalf of any party during continuance of a proceeding before the Commission shall be permitted and the Commission in appropriate circumstances, for reasons to be recorded in writing, may pass necessary orders debarring the representative, guilty of misconduct, from appearing in the proceedings before the Commission in future or till such time as the Commission deems necessary.
