Section 33(2) in The Competition Commission of India (General) Regulations, 2009
(2)Without prejudice to sub-regulation (1), a reference from statutory authority under section 21 of the Act, shall contain:-(a)the specific proposition of law or fact or specific issue or policy or any other matter relating to competition on which the opinion is solicited;(b)background and historical data relevant for the determination of the proposition or the issue or the policy or any other matter;(c)duly authenticated copies of the relevant statutes including the rules, the regulations, the notifications, the orders as considered necessary, if applicable;(d)duly authenticated and updated list of the parties with their complete addresses, telephone numbers, fax numbers, e-mail addresses;(e)proof of having informed the parties concerned about the matter having been referred to the Commission for opinion under section 21 of the Act, if applicable.
