Section 24(1) in The Competition Commission of India (General) Regulations, 2009
(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.
