Section 112 in Haryana Electricity Regulatory Commission (Conduct of Business) Regulations, 1998
112. Confidentiality.
(1)Records of the Commission, except those parts which are confidential or privileged shall be open to inspection by the general public, subject to the payment of fee and complying with such other terms as the Commission may direct.(2)The Commission may, on such terms and conditions as the Commission considers appropriate, provide for certified copies of documents and papers available with the Commission to be supplied to any person.(3)The Commission may by order direct that any information, documents and other papers and materials in the possession of the Commission or any of its Officers, consultants, or representatives, which are required by law or for other reasons to be specified by the Commission to be kept confidential, shall not be available for inspection or copying. 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.
