Section 16 in Haryana Electricity Regulatory Commission (Conduct of Business) Regulations, 1998
16.
The Commission's Proceedings shall be open to the public, provided that the Commission may, if it thinks fit in any particular case, order at any stage in the Proceedings that the public generally, or any particular person or group of persons, shall not have access to, or be or remain in, the room or building where the Proceedings are being held.
