Section 46(3) in The Tamil Nadu Electricity Regulatory Commission - Conduct of Business Regulations, 2004
(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.
