Section 14(7) in The Competition Commission of India (General) Regulations, 2009
(7)Subject to sub-regulation (1) , to ensure a timely and efficient disposal of the matters brought before the Commission and for achieving the objectives of the Act, the Secretary shall have the following powers and functions.-(a)to receive, endorse and categorize all the information, references, applications or documents including miscellaneous applications and other documents for transfer of proceedings and application for adjournment, etc.;(b)to check the amount of fee received where applicable and to ensure the timely deposit of the same in the bank account of the Commission;(c)to scrutinize all information, references, applications or documents so received to find out whether they are in conformity with the rules and regulations;(d)to point out defects in such information(s), references, applications or documents to the parties requiring them to rectify such defects;(e)to serve copy of the information, reference, application or document along with the enclosures to the concerned parties including the Director General, within a reasonable time;(f)to serve the notice of the date of the ordinary meeting of the Commission to consider the information or reference or document to decide if there exists a prima facie case and to convey directions of the Commission for investigation or to issue notice of inquiry after receipt and consideration of the report of the Director General;(g)to bring on record executors, administrators or other legal representatives, in case of death of any party or adjudication of a party as insolvent, upon an application by any party to the proceedings;(h)to verify the service of notice or other processes and to ensure that the parties are properly served;(i)to requisition records on the direction of the Commission from the custody of any authority;(j)to allow inspection of records of the Commission;(k)to return the documents filed by any party or authority on orders of the Commission;(l)to certify and issue copies of the orders of the Commission to the parties;(m)to grant certified copies of documents filed in the proceedings to the parties, in accordance with these regulations;(n)to grant certified copies of the orders of the Commission for publication, in accordance with these regulations;(o)to dispose of all matters relating to the service of notices or other related processes, applications for issue of fresh notice or for extending the time for or ordering a particular method of service on a party including a substituted service by publication of notice by way of advertisement in the newspaper or putting it on the website, as the case may be;(p)To compile and preserve record of any proceeding during an ordinary meeting including:-(i)the chronology of events;(ii)the initiating document;(iii)the notice of the meeting;(iv)report of the Director General, if any;(v)opinion of expert, if any;(vi)any interim order made;(vii)all documentary evidence filed;(viii)the transcript, if any, of the oral evidence given;(ix)the final order or decision of the Commission;(q)to disclose information subject to section 57 of the Act;(r)to ensure confidentiality of documents or evidences or statements or any analysis as per these regulations, by keeping them in safe custody;(s)to undertake maintenance of records including weeding out of records in accordance with retention schedule in force and in accordance with directions of the Chairperson issued from time to time;(t)to file complaint before the Chief Metropolitan Magistrate, Delhi for noncompliance with the orders or directions of the Commission under subsection (3) of section 42 of the Act , if so directed by the Commission.
