Section 17 in The Petroleum And Natural Gas Regulatory Board (Conduct Of Business, Receiving And Investigation Of Complaints) Regulations, 2007
17. Initiation of proceedings
.-(1) The Board may initiate any proceedings suo motu or on a petition or complaint filed by any affected or interested person under the provisions of the Act.(2)The notice of the initiation of the proceedings may be issued by the Board and the Board may give such orders and directions as may be deemed necessary, for service of notices to the affected parties, the filing of reply and rejoinder in opposition or in support of the petition or complaint in such form as it may direct. The Board may, if it considers appropriate, issue orders for publication of the petition or complaint inviting comments on the issues involved in the proceedings in such form as the Board may direct.(3)While issuing the notice of inquiry the Board may, in appropriate cases, authorise an officer of the Board or any other person whom the Board considers appropriate to present the matter in the capacity of the petitioner/complainant in the case.
