Section 22(11) in The Petroleum And Natural Gas Regulatory Board (Conduct Of Business, Receiving And Investigation Of Complaints) Regulations, 2007
(11)If the Board admits the petition or complaint, it may give such orders and directions, as may be deemed necessary, for service of notices to the respondent(s) and other affected or interested parties, for the filing of replies and rejoinder in opposition or in support of the petition or complaint in such form as the Board may direct and for the petition or complaint to be placed for hearing before the Board or a Bench, as the case may be.
