Section 47 in The Competition Commission of India (General) Regulations, 2009
47. Proceedings before Commission not to be open to public.
- Except where the Commission may so direct, for reasons to be recorded, the proceedings before the Commission, during an ordinary meeting, shall not be open to public. In taking the decision to open the proceedings to public, the Commission may take into account all or any of the following matters namely.-(a)whether disclosure to public does not cause significant harm to a party;(b)degree of inhibition or encouragement in providing information in public;(c)efficient and proper conduct of proceeding;(d)resources of the Commission.
