Section 33(1) in Bihar Electricity Regulatory Commission (Conduct of Business) Regulations, 2005
(1)The proceeding before the Commission shall be open to the public provided that the admission to the room of hearing shall be subject to availability of sitting accommodation. The Commission may, if it thinks fit, and for reasons to be recorded in writing, order at any stage of the proceedings of any particular 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.
