Section 34(1) in The Competition Commission of India (General) Regulations, 2009
(1)A reference from the Commission to any statutory authority for opinion under section 21A of the Act shall contain,-(a)the specific proposition of law or fact or specific issue relating to competition on which the opinion is solicited;(b)background and historical data relevant for the determination of the proposition or the issue;(c)duly authenticated copies of the Act, the relevant rules and regulations framed thereunder, the notifications and the orders, if any, passed by the Commission in the pending matter as considered necessary;(d)duly authenticated and updated list of the parties with their complete addresses, telephone numbers, fax numbers, e-mail addresses etc.;(e)proof of the Secretary having informed the parties concerned about the matter having been referred to the statutory authority for opinion under section 21A of the Act;(f)the Secretary shall certify that the reference being forwarded is in conformity with clauses (a) to (e);
