Section 66 in The Punjab State Electricity Regulatory Commission (Conduct of Business) Regulations, 2005
66. Proceedings to be open to public.
- The Proceedings before the Commission shall be open to the public subject to availability of sitting accommodation.Provided that the Commission may, if it thinks fit, and for reasons to be recorded in writing, order at any stage of the proceedings of a case that the public generally or any particular person or group of persons shall not have access to or be or remain in, the room or building used by the Commission for the purpose of conduct of the proceeding.
