Section 12 in The Petroleum And Natural Gas Regulatory Board (Conduct Of Business, Receiving And Investigation Of Complaints) Regulations, 2007
12. Participation in proceedings before the Board
.-(1) It shall be open to the Board to permit any association or other bodies corporate or any group of consumers to participate in any proceedings before the Board.(2)It shall be open to the Board for the sake of timely completion of proceedings, to direct bunching up associations/groups referred to above so that they can make collective affidavits.(3)The Board may as and when considered appropriate notify a procedure for recognition of associations, groups, forums or bodies corporate as registered consumers' associations for purposes of representing before the Board.
