Section 70 in Rajasthan Electricity Regulatory Commission (Transaction of Business) Regulations, 2005
70. Confidentiality.
(1)Records relating to the functions of the Commission, except those parts which for reasons specified by the Commission are confidential or privileged, shall be open for inspection to all, subject to the payment of fees prescribed and complying with the terms as the Commission may direct.(2)The Commission may, on payment of prescribed fees & on such terms and conditions as the Commission considers appropriate, provide for the supply of the certified copies of the documents and papers available with the Commission to any person.(3)The Commission may, by order, direct that any information or documents and other papers and material produced before the Commission or any of its Officers, consultants, representatives or which may come into, or be in their possession or custody, shall be confidential or privileged and shall not be available for inspection or supply of copies. The Commission may also direct that such document, papers or materials shall not be used in any manner except as specifically authorised by the Commission.
