Section 22(10) in The Petroleum And Natural Gas Regulatory Board (Conduct Of Business, Receiving And Investigation Of Complaints) Regulations, 2007
(10)The Board may admit the petition or complaint for hearing without requiring the attendance of the party. The Board shall not pass an order refusing admission without giving the party concerned an opportunity of being heard. The Board may, if it considers appropriate, issue notice to such person or persons, as it may desire to hear the petition or complaint for admission. In the case of a complaint, the Board shall decide within thirty days whether there is a prima facie case against the entity or entities concerned and may either investigate on its own or refer the matter for investigation, in accordance with the provisions of the Act, to an investigation officer having jurisdiction; and when the matter is referred to such investigating officer, on receipt of report from him, the Board may hear and dispose of the complaint as a dispute in accordance with the provisions of the Act and in other case, it may pass such orders and issue such direction as it deems fit.
