Section 30 in The Tamil Nadu Electricity Regulatory Commission - Conduct of Business Regulations, 2004
30. Proceedings to be open to public.
- The proceedings before the Commission shall be open to the public. However, admission to the hearing room shall be subject to availability of sitting accommodation:Provided that the Commission, if it thinks fit and for reason 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 remain in the room or building used by the Commission.
