Section 31 in The Competition Commission of India (General) Regulations, 2009
31. Interim order.
(1)Where the Commission, during an inquiry, has, by an order, temporarily restrained any party from carrying on any act in contravention of sub-section (1) of section 3 or sub-section (1) of section 4 of the Act, until the conclusion of such inquiry or until further orders, under section 33 of the Act, such order, if any, shall be signed and dated by the Members, including a dissenting note by the dissenting Member, if that be the case, and shall be made at the earliest .(2)Where during an inquiry, the Commission has passed interim order, referred to in sub-regulation (1),it shall hear the party against whom such an order has been made thereafter, as soon as possible.
