Section 27 in Competition Commission of India (Procedure in regard to the transaction of business relating to combinations) Regulations, 2011
27. Appointment of independent agencies to oversee modification.
- [(1) Where the Commission is of the opinion that the implementation of the modifications to the proposed combination needs supervision, it may appoint agencies to oversee such implementation, on such terms and conditions as may be determined by the Commission.] [Substituted by Notification F. No. CCI/CD/Amend/Comb.Regl./2018, dated 9.10.2018.](2)The agencies appointed under sub-regulation (1) shall be independent of the parties to the combination having no conflicts of interest. Such independent agencies referred to in this regulation may include an accounting firm, management consultancy, law firm, any other professional organization, or part thereof, or independent practitioners of repute.(3)The agencies appointed under sub-regulation (1) shall carry out the responsibilities as specified by the Commission from time to time.(4)The agencies appointed under sub-regulation (1) shall submit a report to the Commission upon completion of each of the actions required for carrying out the modification.(5)The payment to the agencies appointed under sub-regulation (1) shall be made by the parties to the combination by depositing it with the Commission or as may be directed by the Commission.
