Section 24(6) in The Petroleum And Natural Gas Regulatory Board (Conduct Of Business, Receiving And Investigation Of Complaints) Regulations, 2007
(6)Unless permitted by the Board, the person filing objection or comments shall not necessarily be entitled to participate in the proceedings to make oral submissions. However, the Board shall be entitled to take into account the objections and comments filed after giving such opportunity to the parties to the proceedings as the Board considers appropriate to deal with the objections or comments.
