Section 24 in The Competition Commission of India (General) Regulations, 2009
24. Power of Commission to join or substitute parties in proceedings.
(1)The Commission, on an application made in writing, by any party to the proceedings, may combine any number of persons or enterprises, whether jointly, jointly and severally, separately, or in the alternative, as parties in the same proceedings, in an ordinary meeting if.-(a)any right to relief in respect of, or arising out of, the same act or transaction or series of acts or transactions is alleged to exist in such applicants, whether jointly, severally or in the alternative ;(b)the applicants can show, to the satisfaction of the Commission, that common question of law or fact would arise; and(c)the Commission is satisfied that participation of such person or enterprise, as the case may be, is necessary for the determination of the issues before it.(2)If in any proceedings it becomes necessary to substitute a person or enterprise for an existing party, the Commission, may make an order of such substitution.(3)On an application made by a party, admitted to the proceedings under subregulation (1) or sub-regulation (2), the Secretary shall furnish to the person or enterprise, as the case may be, joined or substituted as parties, copies of such documents previously filed in the matter by other parties as may be decided by the Commission within ten days of the order.(4)No order under sub-regulation (1) or sub-regulation (2) shall affect any prior steps taken in the proceedings.
