Section 14(3) in The Competition Commission of India (General) Regulations, 2009
(3)The Secretary shall be the nodal officer on behalf of the Commission for.-(a)making or receiving all statutory communications;(b)entering into any formal relationships, including signing of any memorandum or arrangement, with competition authority or any agency of any foreign country, with the prior approval of the Commission and the Central Government, as per section 18 of the Act.
