Section 53 in The Competition Commission of India (General) Regulations, 2009
53. Publication.
(1)The Commission may cause publication of a brief summary or the full text of its orders or decisions in the media, if it so desires in the interest of public, but shall have regard to the business secrets of the persons concerned and may direct deletion of such portions of the orders or decisions as it deems fit.(2)A summary of all orders or decisions made by the Commission under subsection (2) or sub-section (6) of section 26 of the Act directing the closure of the matter, as the case may be, shall be published on the web site of the Commission.(3)It shall be the duty of the Secretary to publish the orders or decisions referred to in this regulation.
