Competition (Form of Publication of Guidelines) Rules, 2023- (Ministry of Corporate Affairs) (26 Oct 2023)

MANU/DCAF/0077/2023

MRTP/ Competition Laws

In exercise of the powers conferred by clause (mg) of sub-section (2) of section 63 of the Competition Act, 2002 (12 of 2003), the Central Government hereby makes the following rules, namely: -

1. Short title and commencement.--

(1) These rules may be called the Competition (Form of Publication of Guidelines) Rules, 2023.

(2) They shall come into force on the date of their publication.

2. Definitions.--

(1) In these rules, unless context otherwise requires,-

(a) "Act" means the Competition Act, 2002 (12 of 2003);

(b) "Commission" means the Competition Commission of India established under sub-section (1) of section 7 of the Act;

(c) "Secretary" means the Secretary appointed under sub-section (1) of section 17 of the Act and includes an officer of the Commission authorised by the Chairperson to function as Secretary.

(2) All other words and expressions used herein and not defined but defined in the Act shall have the same meanings assigned to them in the Act.

3. Publication of Guidelines.--

(1) The Commission shall issue guidelines under section 64B of the Act through publication on its official website.

(2) The guidelines issued by the Commission shall specify the following:-

(a) title of the guidelines;

(b) date from which such guidelines shall be effective;

(c) one paragraph shall contain only one sentence and one aspect of guidelines and should not have multiple sentences and aspects;

(d) one paragraph shall contain one subject matter of policy;

(e) the provisions shall be drafted in precise, clear and in a simple language; and

(f) any other details relevant to any particular guidelines.

(3) The language of the guidelines shall be English.

(4) The Secretary shall publish the guidelines issued by the Commission in the Official Gazette for information to the public in general.

Tags : GUIDELINES RULES PUBLICATION