Bare Acts Live

Central Acts and Rules Amended and Updated
  • Home
  • Central Acts
  • State Acts
    Delhi Local Acts Andhra Pradesh Local Acts Uttar Pradesh Local Acts West Bengal Local Acts Rajasthan Local Acts Jammu and Kashmir Local Acts Himachal Pradesh Local Acts Haryana Local Acts Punjab Local Acts Maharashtra Local Acts Kerala Local Acts Tamil Nadu Local Acts Goa Local Acts Bihar Local Acts Uttranchal Local Acts Jharkhand Local Acts Chhatisgarh Local Acts Madhya Pradesh Local Acts Assam & North East Local Acts Orissa Local Acts Gujarat Local Acts Telangana Local Acts Chandigarh Local Acts Karnataka Local Acts
  • Law Commission Reports
  • International Treaties
  • Join Law Finder

      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Computation of time.
      • 4. Forms.
      • 5. Authentication of order or direction or rule, etc.
      • 6. Official seal of the Appellate Tribunal.
      • 7. Custody of the records.
      • 8. Sitting hours of the Appellate Tribunal.
      • 9. Working hours of the Appellate Tribunal.
      • 10. Judicial Member to preside.
      • 11. Calendar.
      • 12. Motion cases.
      • 13. Power to exempt.
      • 14. Power to extend times.
      • 15. Powers and functions of the Registrar.
      • 16. Power of adjournment.
      • 17. Delegation of powers by the Chairperson.
      • 18. Procedure for filing appeal, petition, application, etc.
      • 19. Particulars to be set out in the address for service.
      • 20. Initialling alteration.
      • 21. Presentation of appeal or petition.
      • 22. Number of copies to be filed.
      • 23. Lodging of Caveat.
      • 24. Endorsement and Verification.
      • 25. Translation of document.
      • 26. Endorsement and scrutiny of petition or appeal or document.
      • 27. Registration of appeal, application, petition, etc.
      • 28. Ex parte amendments.
      • 29. Calling for records.
      • 30. Production of authorization for and on behalf of an association.
      • 31. Interlocutory application.
      • 32. Procedure on production of defaced, torn or damaged documents.
      • 33. Preparation and publication of daily cause list.
      • 34. Carry forward of cause list and adjournment of cases on account of non sitting of a Bench.
      • 35. Order sheet.
      • 36. Maintenance of court diary.
      • 37. Statutes or citations for reference.
      • 38. Calling of cases in court.
      • 39. Regulation of court work.
      • 40. Registers to be maintained.
      • 41. Arrangement of records in pending matters.
      • 42. Contents of main file.
      • 43. Contents of process file.
      • 44. Execution file.
      • 45. File for miscellaneous applications.
      • 46. Destruction of record.
      • 47. Issue of notice.
      • 48. Summons.
      • 49. Steps for issue of fresh notice.
      • 50. Consequence of failure to take steps for issue of fresh notice.
      • 51. Entries regarding service of notice or process.
      • 52. Default of appearance of respondent and consequences.
      • 53. Filing of objections by respondent, form and consequences.
      • 54. Sitting of vacation Bench and posting of cases.
      • 55. Fee payable on appeal or petition etc.
      • 56. Award of costs in the proceedings.
      • 57. Inspection of records.
      • 58. Grant of inspection.
      • 59. Application for grant of inspection.
      • 60. Fee payable for inspection.
      • 61. Mode of inspection.
      • 62. Maintenance of register of inspection.
      • 63. Appearance of legal practitioner.
      • 64. Nomination or engagement of another legal practitioner.
      • 65. Consent for engaging another legal practitioner.
      • 66. Restrictions on appearance.
      • 67. Form and execution of Vakalatnama.
      • 68. Restriction on party's right to be heard.
      • 69. Professional dress for the advocate.
      • 70. Title of affidavits.
      • 71. Form and contents of the affidavit.
      • 72. Persons authorized to attest.
      • 73. Affidavits of illiterate, blind persons.
      • 74. Identification of deponent.
      • 75. Annexures to the affidavit.
      • 76. Application for discovery production and return of documents and, form of summons.
      • 77. Suo motu summoning of documents.
      • 78. Marking of documents.
      • 79. Return and transmission of documents.
      • 80. Procedure for examination of witnesses, issue of Commissions.
      • 81. Examination in camera.
      • 82. Form of oath or affirmation to witness.
      • 83. Form of oath or affirmation to interpreter.
      • 84. Officer to administer oath.
      • 85. Form recording of deposition.
      • 86. Numbering of witnesses.
      • 87. Grant of discharge certificate.
      • 88. Witness hhata payable.
      • 89. Records to he furnished to the Commissioner.
      • 90. Taking of specimen handwriting, signature etc.
      • 91. Order.
      • 92. Operative portion of the order.
      • 93. Corrections.
      • 94. Pronouncement of order.
      • 95. Pronouncement of order by any one member of the bench.
      • 96. Authorizing any member to pronounce order.
      • 97. Making of entries by Court Master.
      • 98. Transmission of order by the Court Master.
      • 99. Format of order.
      • 100. Indexing of case files after disposal.
      • 101. Transmission of files or records or orders.
      • 102. Copies of orders in library.
      • 103. Register of Special Leave Petitions or appeals.
      • 104. Placing of orders of the Supreme Court before Appellate Tribunal.
      • 105. Filing through electronic media.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Application.
      • 4. Capacity declaration.
      • 5. Capacity booking.
      • 6. Provision of Access to third party shipper CNG or LCNG stations.
      • 7. Obligations of shippers and authorised entity.
      • 8. Gas parameters.
      • 9. Facilities at the entry points and exit points.
      • 10. Nomination, scheduling, metering, allocation and billing.
      • 11. Gas accounting and reconciliation.
      • 12. Charges.
      • 13. Authorised entity's shortfall charges.
      • 14. Overrun charges.
      • 15. System imbalance charges.
      • 16. Hourly delivery, offtake and receipt rates.
      • 17. System Use Gas (SUG), Lost and Unaccounted for Gas (LUAG).
      • 18. Line Pack (LP).
      • 19. Planned maintenance.
      • 20. Force majeure.
      • 21. Operating procedures and emergencies.
      • 22. Confidentiality of information.
      • 23. Miscellaneous.
      • 24. Repeal.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Application.
      • 4. Declaration of capacity.
      • 5. Gas parameters.
      • 6. System Use Gas (SUG), Line Pack (LP) and Transmission Losses (TL).
      • 7. Measurement of gas.
      • 8. Obligations at entry point and exit point.
      • 9. Facilities at entry point and exit point.
      • 10. Pipeline capacity booking.
      • 11. Interconnection of two common carrier or contract carrier natural gas pipeline.
      • 12. Methodology for providing access.
      • 13. System indiscipline and charges.
      • 14. Planned maintenance.
      • 15. Information about force majeure.
      • 16. Operational planning.
      • 17. Emergencies.
      • 18. Confidentiality of information.
      • 19. Miscellaneous.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Application.
      • 4. Scope of affiliate code of conduct.
      • 5. Degree of accounting separation.
      • 6. Confidentiality of consumer information.
      • 7. Shared corporate services.
      • 8. Non-discriminatory access to services.
      • 9. Compliance measures.
      • 10. Record keeping and reporting requirements.
      • 11. Consequences of default and termination of authorization procedure.
      • 12. Miscellaneous.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Form, manner and the time of furnishing of returns, statements and Annual Report.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Annual Statement of Accounts and other relevant records.
      • 4. Permanent records.
      • 5. Authorized Signatory.
      • 1. Short title and commencement.
      • 2. Definition.
      • 3. Scope of work.
      • 4. Period of engagements.
      • 5. Selection of Institutional Consultants.
      • 6. Consultancy Evaluation Committee (CEC) and Consultancy Monitoring Committee (CMC).
      • 7. Invitation or Expression of Interest.
      • 8. Short List or Consultants.
      • 9. Terms of Reference.
      • 10. Request for Proposals.
      • 11. Receipt of proposals.
      • 12. Evaluation of proposals.
      • 13. Selection by direct negotiation.
      • 14. Proposed form of contract.
      • 15. Confidentiality.
      • 16. Conflict of interest.
      • 17. Procedure for selection of individual Consultants.
      • 18. Saving of inherent power of the Board.
      • 19. General power to amend.
      • 20. Power to remove difficulties.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Application.
      • 4. Initiation of proposal through expression of interest route or suomotu by Board.
      • 5. Criteria for selection of entity for expression of interest route.
      • 6. Invitation by Board for laying, building, operating or expanding of CGD network.
      • 7. Bidding criteria.
      • 8. Fixation and recovery of Transportation rate for CGD and CNG,
      • 9. Performance bond.
      • 10. Grant of authorization.
      • 11. Natural gas tieup and financial closure.
      • 12. Exclusivity period.
      • 13. Postauthorization monitoring of activities (precommissioning).
      • 14. Service obligations of authorized entity (post commissioning).
      • 15.
      • 16. Consequence of default predetermined penalties and termination of authorisation procedure.
      • 17. Entity authorized by the Central Government for laying, building, operating or expanding CGD network before the appointed day.
      • 18. Entity not authorized by the Central Government for laying, building, operating or expanding CGD network before the appointed day.
      • 19. Power to remove difficulties.
      • 20. Miscellaneous.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Applicability.
      • 4. Initiation of proposal through expression of interest route or suomotu by Board.
      • 5. Criteria for selection of entity for expression of interest route.
      • 6. Invitation by Board for laying, building, operating or expansion of natural gas pipeline.
      • 7. Bidding criteria.
      • 8. Performance bond.
      • 9. Grant of authorization.
      • 10. Capacity booking, natural gas tieup and financial closure.
      • 11. Fixation and recovery of natural gas pipeline tariff.
      • 12. Expansion of capacity in natural gas pipeline.
      • 13. Postauthorization monitoring of activities (precommissioning).
      • 14. Service obligations of authorized entity (post commissioning).
      • 15. Quality of service standards.
      • 16. Consequences of default and termination of authorization procedure.
      • 17. Entitles authorized by the Central Government for laying, building, operating or expanding natural gas pipeline before the appointed day.
      • 18. Entity not authorized by the Central Government for laying, building, operating or expanding natural gas pipeline before the appointed day.
      • 19. Provisions relating to dedicated pipelines for transport of natural gas.
      • 20. Access and interconnectivity to natural gas pipeline.
      • 21. Provisions regarding tiein connectivity or extension of natural gas pipeline or laying of spurlines.
      • 22. Miscellaneous.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Applicability.
      • 4. Initiation of proposal through expression of Interest route or suo-motu by Board.
      • 5. Criterial for selection of entity for expression of interest route.
      • 6. Invitation by Board for laying, building, operating or expansion of petroleum and petroleum products pipeline.
      • 7. Bidding criteria.
      • 8. Performance bond.
      • 9. Grant at authorization.
      • 10. Capacity booking petroleum petroleum tie-up and financial closure.
      • 11. Fixation and recovery of petroleum and petroleum products pipeline tariff.
      • 12. Expansion of capacity in petroleum and petroleum products pipeline.
      • 13. Post-authorization monitoring activities (pre-commissioning).
      • 14. Service obligations of authorized entity (post commissioning).
      • 15. Quality of service standards.
      • 16. Consequences of default and termination of authorization procedure.
      • 17. Entitles authorized by the Central Government for laying, budding, operating or expanding petroleum and petroleum products pipeline before the appointed day.
      • 18. Entity not authorized by the Central Government for laying, building, operating or expanding petroleum and petroleum products pipeline before the appointed day.
      • 19. Provisions relating to dedicated pipelines for transport of petroleum products.
      • 20. Access and Inter-connectivity to petroleum and petroleum products pipeline.
      • 21. Provisions regarding modifications or expansion or extension in a petroleum and petroleum products pipeline.
      • 22. Miscellaneous.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Application.
      • 4. Service norms for new PNG connections.
      • 5. Obligations of Consumers.
      • 6. Metering.
      • 7. Billing.
      • 8. Disconnection of PNG Connection.
      • 9. Quality of Service pertaining to CNG station.
      • 10. Network interruptions.
      • 11. Complaint Handling.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Applicability.
      • 4. Scope and intent.
      • 5. The content of the regulation.
      • 6. Classification of emergencies.
      • 7. Implementation schedule.
      • 8. Consequences of default or noncompliance.
      • 9. Requirements under other statutes.
      • 10. PreEmergency Planning.
      • 11. Emergency Mitigation Measures.
      • 12. Emergency preparedness Measures.
      • 13. Response Procedures and Measures.
      • 14. Emergency Organization and Responsibilities.
      • 15. Infrastructure.
      • 16. Declaration of onsite and offsite emergencies.
      • 17. Resources for controlling Emergency.
      • 18. Demographic Information.
      • 19. Medical Facilities.
      • 20. Evacuation.
      • 21. Information to Public.
      • 22. Roles and responsibilities of stakeholders including external agencies.
      • 23. Reporting of the Incident.
      • 24. Action after reporting of incident by the entity.
      • 25. Termination of emergency.
      • 26. Emergency Recovery Procedures.
      • 27. ERDMP for pipelines carrying petroleum products and retail outlets.
      • 28. ERDMP for road transportation.
      • 29. Integration of the ERDMP with The National Disaster Management Plan (Ndmp).
      • 30. Security Threat Plan.
      • 31.0 Miscellaneous.
      • 1. Short title, commencement and interpretation
      • 2. Definitions
      • 3. Working hours of head office and regional offices of the Board
      • 4.
      • 5.
      • 6. Language of the Board
      • 7.
      • 8. Seal of the Board
      • 9. Affixation of seal of the Board
      • 10. Manner and form in which contracts to be executed
      • 11. Accounts and documents by whom to be signed
      • 12. Participation in proceedings before the Board
      • 13. Representation of consumer's interest
      • 14. Proceedings, etc., before the Board
      • 15. Bench to settle disputes
      • 16. Authority to represent
      • 17. Initiation of proceedings
      • 18. Petitions or complaints and pleadings before the Board
      • 19. General headings and form of complaint
      • 20. Affidavit in support
      • 21.
      • 22. Presentation and scrutiny of the petitions or complaints
      • 23. Service of notices and processes issued by the Board
      • 24. Filing of reply, opposition, objections, etc
      • 25. Hearing of the matter
      • 26. Powers of the Board to call for further information, evidence, etc
      • 27. Reference to issues to others
      • 28. Procedure to be followed where the party does not appear
      • 29. Orders of the Board
      • 30. Inspection of records of proceedings and supply of certified copies
      • 31. Interim orders
      • 32.
      • 33.
      • 34.
      • 35.
      • 36.
      • 37.
      • 38.
      • 39.
      • 40.
      • 41.
      • 42.
      • 43.
      • 44.
      • 45. Continuance of proceeding after death, etc
      • 46. Proceedings to be open to public
      • 47. Publication of petition or complaint
      • 48. Inspection of records and confidentiality
      • 49. Issue of orders and directions on procedures
      • 50. Saving of inherent power of the Board
      • 51.
      • 52.
      • 53. General power to amend
      • 54. Power to remove difficulties
      • 55. Extension or abridgment of time prescribed
      • 56. Effect of non-compliance
      • 57. Costs
      • 58. Enforcement of orders passed by the Board
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Application.
      • 4. Determination of natural gas pipeline tariff.
      • 5. Form for data submission by entity for determination of natural gas pipeline tariff.
      • 5A. Procedure for Determination of Unified Tariff and matters incidental thereto.
      • 6. Miscellaneous.
      • 1. Short title and commencement.
      • 2. Definition.
      • 3. Application.
      • 4. Determination of network tariff and compression charge for CNG.
      • 5. Form for data submission for determination of network tariff and compression charge for CNG.
      • 6. Miscellaneous.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Application.
      • 4. Determination of petroleum and petroleum products pipeline transportation tariff.
      • 5. Procedure for determination of petroleum and petroleum products pipeline transportation tariff.
      • 6. Miscellaneous.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Application.
      • 4. Determination of transportation rate for CGD and transportation rate for CNG and webhosting of information.
      • 5. Defaults.
      • 6. Miscellaneous.
      • 7. Repeal.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Applicability.
      • 4. Objective.
      • 5. Determining capacity of a City or Local Natural Gas Distribution Network.
      • 6. Declaring capacity of a City or Local Natural Gas Distribution Network by the Board.
      • 7. Periodicity for determining capacity of city or local natural gas distribution networks.
      • 8. Miscellaneous.
      • 1. Short title and Commencement.
      • 2. Definitions.
      • 3. Applicability.
      • 4. Intent.
      • 5. Determining capacity of a Petroleum, Petroleum Products and Natural Gas Pipeline.
      • 6. Declaring capacity of Petroleum, Petroleum Products and Natural Gas Pipeline by the Board.
      • 7. Periodicity for determining capacity of a Petroleum, Petroleum Products and Natural Gas pipeline.
      • 8. Provisions relating to dedicated pipelines for transport of Petroleum, Petroleum Products and Natural Gas.
      • 9. Miscellaneous.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Application.
      • 4. Rationale for allowing exclusivity.
      • 5. Exclusivity for laying, building or expansion of CGD network.
      • 6. Exclusivity from the purview of common carrier or contract carrier.
      • 7. Specific performance bond.
      • 8. Service obligations.
      • 9. Post-exclusivity period, that is, beyond the period of exclusivity allowed under regulation 6.
      • 10. Cancellation of exclusivity.
      • 11. Miscellaneous.
      • 1. Short Title and Commencement.
      • 2. Definitions.
      • 3. Scope of these Regulations.
      • 4. Applicability.
      • 5. Approval or Suspension of the Contracts by the Board.
      • 6. Principles of Market and Market Design.
      • 7. Obligation to Seek Authorisation.
      • 8. Application for Authorisation.
      • 9. Conditions for Grant of Authorisation.
      • 10. Power to Make Inquiries and Call for Information.
      • 11. Grant of Authorisation.
      • 12. Renewal of Authorisation.
      • 13. Annual Authorisation Charge and Other Charges.
      • 14. Withdrawal of Authorisation.
      • 15. Exit Scheme.
      • 16. Net Worth Requirements.
      • 17. General Conditions.
      • 18. Shareholding Pattern of Gas Exchange.
      • 19. Shareholding Pattern of Clearing Corporation.
      • 20. Requirement and Criteria of Fit and Proper Person.
      • 21.
      • 22. Composition of the Board of Directors.
      • 23. Conditions of Appointment of Independent Directors.
      • 24. Appointment of the Managing Director.
      • 25. Code of Conduct for Directors and Key Management Personnel.
      • 26. Compensation and Tenure of Key Management Personnel.
      • 27. Segregation of Regulatory Departments.
      • 28. Statutory Committees.
      • 29. Constitution of Committees.
      • 30. Appointment of Compliance Officer.
      • 31. Disclosure and Corporate Governance Norms.
      • 32. Risk Management by Gas Exchange or Clearing Corporation.
      • 33. Default Remedy Mechanism on Gas Exchange or Clearing Corporation.
      • 34. Information Technology Infrastructure and Trading System.
      • 35. Delivery Procedure.
      • 36. Grievance Redressal of Members and Clients.
      • 37. Clearing and Settlement of Trades.
      • 38. Agreement between Gas Exchange and Clearing Corporation.
      • 39. Settlement Guarantee Fund (SGF).
      • 40. Contribution to the Settlement Guarantee Fund.
      • 41. Equal, Fair and Transparent Access.
      • 42. Maintenance of Books of Accounts and Records.
      • 43. Submission of Annual Financial Statements and Returns.
      • 44. Byelaws and Rules of Gas Exchanges and Clearing Corporation.
      • 45. Settlement and Netting.
      • 46. Right of Clearing Corporation.
      • 47. Market Oversight.
      • 48. Other Circumstances Requiring Intervention.
      • 49. Power to Call for Information.
      • 50. Power of Inspection.
      • 51. Directions by the Board.
      • 52. Investigation of Certain Matters.
      • 53. Power to issue Interim Orders.
      • 54. Information Dissemination.
      • 55. Market Surveillance.
      • 56. Transaction Reporting by Gas Exchange, Trading Licensees, Shippers, Transporters and any other Market Participants.
      • 57. Whistle Blowers' Policy.
      • 58. Insider Trading.
      • 59. Internal Manual for Conflict Resolution.
      • 60. Norms and Procedure, etc.
      • 61. Miscellaneous.
      • 1. Short title and commencement.
      • 2. Objective.
      • 3. Definitions.
      • 4. Scope.
      • 5. Guiding Principles for Declaring the City or Local Natural Gas Distribution Network of an authorised area as Common Carrier or Contract Carrier.
      • 6. Procedure for Declaring the CGD Network of an authorised area as a Common Carrier or Contract Carrier or Regulating or Allowing Access thereto under Section 20 of the Act.
      • 7. Miscellaneous.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Scope.
      • 4. Objectives for declaring natural gas pipeline as common carrier or contract carrier.
      • 5. Contract carrier system for natural gas pipelines.
      • 6. Common carrier system for natural gas pipelines.
      • 7. General principles for common or contract carrier capacity.
      • 8. Verification of own requirement and capacity allocated on a contract carrier basis.
      • 9. Determination of contract carrier or common carrier capacity in natural gas pipeline.
      • 10. Declaring of existing pipeline for transportation of natural gas as a common or contract carrier.
      • 11. Miscellaneous.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Application.
      • 4. Terms and conditions for providing imbalance management services.
      • 5. Interpretation of regulations.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Applicability.
      • 4. Scope.
      • 5. Objective.
      • 6. Integrity Management System.
      • 7. Default and consequences.
      • 8. Requirement under other statutes.
      • 9. Miscellaneous.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Applicability.
      • 4. Scope.
      • 5. Objective.
      • 6. Integrity Management System.
      • 7. Default and consequences.
      • 8. Requirement under other laws.
      • 9. Miscellaneous.
      • 10. Power to remove difficulties.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Applicability.
      • 4. Scope.
      • 5. Objectives.
      • 6. Integrity Management System.
      • 7. Default and consequences.
      • 8. Requirement under other statutes.
      • 9. Miscellaneous.
      • 10. Power to remove difficulties.
      • 1. Short title and commencement.
      • 2. Definition.
      • 3. Levy of Fee.
      • 4. Levy of other charges.
      • 5. Power to review and modify fee and other charges.
      • 6. Explanatory Memorandum.
      • 7. Interpretation.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Convening of Board meetings.
      • 4. Presiding over Board meetings.
      • 5. Place and time of Board meetings.
      • 6. Notice for Board meeting.
      • 7. Quorum required and voting.
      • 8. Leave of Absence.
      • 9. Minutes of the meeting.
      • 10. Custody of the minutes book, common seal etc.
      • 11. Member not to participate in meetings in certain cases.
      • 12. Obligation of a Member to give information of disqualification.
      • 13. Interpretation.
      • 1. Short title and Commencement.
      • 2. Definitions.
      • 3. Principles and method of determining compensation.
      • 4. Powers of Collector and Procedure to be followed.
      • 5. Payment of compensation.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Contents of the Register.
      • 4. Access to the Register.
      • 5. Levy of fees and other charges.
      • 6. General.
      • 1. Short title and commencement
      • 2. Definitions
      • 3. Application
      • 4. Scope
      • 5. General provisions
      • 6. Procedure for formulation of standards
      • 7. Multi-stakeholder consultation
      • 8. Time period for preparation of standards
      • 9. Publication
      • 10. Price of standard
      • 11. Revenue model for development/amending/cancelling and existing standard
      • 12. Recognition of other standards
      • 13. Handling enquiries and complaints
      • 14. Miscellaneous
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. The Judge to conduct inquiry.
      • 4. Procedure for conducting inquiry.
      • 5. Powers of the Judge.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Salary.
      • 4. Leave.
      • 5. GPF or CPF, Pension and Gratuity.
      • 6. Leave Travel Concession, Travelling Allowance and Daily Allowance.
      • 7. Medical Treatment.
      • 8. Official Visits Abroad.
      • 9. Transport allowance.
      • 10. Accommodation.
      • 11. Oath of Officer and Secrecy.
      • 12. Telephone facility, official meetings and entertainment expenses.
      • 13. Residuary matters.
      • 14. Power to relax.
      • 15. Interpretation.
      • 1. Short title and commencement.
      • 2. Application.
      • 3. Definitions.
      • 4. Sanctioned strength of staff of Board.
      • 5. Recruitment and appointment.
      • 6. Pay fixation.
      • 7. Confidential reports.
      • 8. Disciplinary proceedings and imposition of penalties.
      • 9.
      • 10. Outdoor medical treatment.
      • 11. Indoor Medical Treatment.
      • 12.
      • 13.
      • 14.
      • 15. Provident Fund.
      • 16. Training.
      • 17. Other conditions of services.
      • 18. Power to relax.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Pay scale or secretary.
      • 4. Conditions of service.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Application.
      • 4. Scope.
      • 5. Intent.
      • 6. The standard.
      • 7. Default and consequences.
      • 8. Requirements under other statutes.
      • 9. Miscellaneous.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Scope.
      • 4. Application.
      • 5. Objective.
      • 6. The standard.
      • 7. Compliance to these regulations.
      • 8. Default and Consequences.
      • 9. Requirements under other statutes.
      • 10. Miscellaneous.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Application.
      • 4. Scope.
      • 5. Objective.
      • 6. The standard.
      • 7. Compliance to these regulations.
      • 8. Default and Consequences.
      • 9. Requirements under other statutes.
      • 10. Miscellaneous.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Application.
      • 4. Scope.
      • 5. Intent.
      • 6. The standard.
      • 7. Compliance to these regulations.
      • 8. Default and consequences.
      • 9. Requirements under other statutes.
      • 10. Miscellaneous.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Application.
      • 4. Scope.
      • 5. Objective.
      • 6. The standard.
      • 7. Compliance to these regulations.
      • 8. Default and Consequences.
      • 9. Requirements under other statutes.
      • 10. Miscellaneous.
      • 1. Short title and commencement.
      • 2.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Applicability.
      • 4. Scope.
      • 5. Intent.
      • 6. Demonstration of compliance.
      • 7.
      • 8.
      • 9.
      • 10.
      • 1. Short title, extent, commencement and application
      • 2. Definitions
      • 3. Establishment and incorporation of the Board
      • 4. Qualifications for appointment of Chairperson and other members
      • 5. Term of office, conditions of service, etc., of Chairperson and other members
      • 6. Powers of Chairperson
      • 7. Removal of Chairperson or any other member from office
      • 8. Meetings of the Board
      • 9. Vacancies, etc., not to invalidate proceedings of the Board
      • 10. officers and other employees of the Board
      • 11. Functions of the Board
      • 12. Powers regarding complaints and resolution of disputes by the Board
      • 13. Procedure of the Board
      • 14. Register
      • 15. Registration of entities
      • 16. Authorisation
      • 17. Application for authorisation
      • 18. Publicity of application
      • 19. Grant of authorisation
      • 20. Declaring, laying, building, etc., of common carrier or contract carrier and city or local natural gas distribution network
      • 21. Right of first use, etc
      • 22. Transportation tariff
      • 23. Suspension or cancellation of authorisation
      • 24. Board to settle disputes
      • 25. Filing of complaints
      • 26. Power to investigate
      • 27. Factors to be taken into account by the Board
      • 28. Civil penalty for contravention of directions given by the Board
      • 29. Orders passed by Board deemed to be decrees
      • 30. Appellate Tribunal
      • 31. Technical Member Petroleum and Natural Gas
      • 32. Terms and conditions of service of Technical Member (Petroleum and Natural Gas).
      • 33. Appeals to Appellate Tribunal
      • 34. Procedure and powers of the Appellate Tribunal.
      • 35. Power of Appellate Tribunal to make rules.
      • 36. Orders passed by Appellate Tribunal to be executable as a decree
      • 37. Appeal to Supreme Court
      • 38. Grants by Central Government
      • 39. Fund
      • 40. Accounts and audit
      • 41. Annual report and its laying before Parliament.
      • 42. Power of Central Government to issue directions
      • 43. Taking over control and management of facilities and business premises of any entity and retail outlets in public interest
      • 44. Punishment for contravention of directions of the Board
      • 45. Penalty for wilful failure to comply with orders of Appellate Tribunal
      • 46. Punishment for unauthorised activities
      • 47. Punishment for establishing or operating a liquefied natural gas terminal without registration.
      • 48. Punishment for laying, building operating or expanding a common carrier or contract carrier without authorisation
      • 49. Punishment for wilful damages to common carrier or contract carrier
      • 50. offences by companies
      • 51. Maintenance of data bank and information
      • 52. Obligations of entities
      • 53. Furnishing of returns, etc., to Central Government
      • 54. Chairperson, members, etc., to be public servants
      • 55. Protection of action taken in good faith
      • 56. Civil courts not to have jurisdiction.
      • 57. Cognizance of certain offences
      • 58. Delegation
      • 59. Power to remove difficulties
      • 60. Power of Central Government to make rules
      • 61. Power of Board to make regulations
      • 62. Rules and regulations to be laid before Parliament
      • 63. Transitional arrangements

The Petroleum and Natural Gas Regulatory Board (Meetings of the Board) Regulations, 2007

Published vide Notification No. S.O. 731(E), dated 26th November, 2007

Last Updated 23rd May, 2020 [act2522]

Petroleum and Natural Gas Regulatory Board

S.O. 731(E). - In exercise of the powers conferred by clause (a) of Sub-section of (2) Section 61 of the Petroleum and Natural Gas Regulatory Board Act, 2006 (19 of 2006), the Petroleum and Natural Gas Regulatory Board hereby makes the following regulations, namely :-

Chapter I

Preliminary

1. Short title and commencement. - (1) These regulations may be called The Petroleum and Natural Gas Regulatory Board (Meetings of the Board) Regulations, 2007.

(2) These regulations shall come into force on the date of their publication in the Official Gazette.

2. Definitions. - (1) In these regulations, unless the context otherwise requires,-

(a) "Act", means the Petroleum and Natural Gas Regulatory Board Act, 2006;

(b) "Board", means the Petroleum and Natural Gas Regulatory Board established under Sub-section (1) of Section 3 of the Act;

(c) "Chairperson", means the Chairperson of the Board appointed under Section 4 of the Act;

(d) "Member", means a Member of the Board appointed under Section 4 of the Act.

[(e) "Secretary", means the Secretary appointed under sub-section (1) of section 10 of the Act.]

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

(3) Unless defined herein or in the Act, the provisions of the General Clauses Act, 1897 as amended from time to time shall apply to these regulations.

Chapter II

Meeting of the Board

3. Convening of Board meetings. - (1) Meetings of the Board shall be convened at least once in each quarter of the [calendar] year by the Chairperson or in his absence on account of the post being vacant or as may be directed by him/her, by the senior most Member reckoned from the date of appointment to the Board :

Provided that in case of common date of appointment of Members, the Member senior in age shall be considered as senior to the other Members.

(2) Any two Members may require the Chairperson to convene a meeting of the Board at any time and the Chairperson shall convene the meeting of the Board accordingly.

4. Presiding over Board meetings. - The Chairperson or if he is unable to attend the meeting of the Board, for any reason, the senior most Member present shall preside over the meeting.

5. Place and time of Board meetings. - Meetings of the Board shall be held at such times and places in India as may be specified in the notice convening the meeting.

6. Notice for Board meeting. - (1) Not less than seven days notice shall ordinarily be given for each meeting of the Board by the Secretary (or any other Officer designated by the Chairperson) and such notice along with agenda papers shall be circulated to every Member, [seven days] in advance:

Provided that if any emergency meeting of the Board is to be convened [or in case of urgent matters], seven days notice may not be required. However, sufficient notice shall be given to the Member to enable him to attend the meeting:

[Provided further that a resolution may be passed in a Board meeting or a decision may be taken by circulation of an agenda to the Members and the Passing of such resolution or taking of such decision by circulation shall have the same effect as it had been so done at a duly convened meeting of the Board.]

(2) No business other than that for which the meeting was convened shall be discussed at a meeting of the Board, except with the consent of the Chairperson or the Member presiding over the meeting [***].

[7. Quorum required and voting. - (1) Three Members of the Board, including Chairperson or in his absence the Member presiding over the meeting, shall constitute the quorum for transaction of business at a meeting of the Board:

Provided, in case the Board has at any time less than five Members due to vacancy or any other reason, two Members of the Board, including Chairperson or in his absence the Member presiding over the meeting, shall constitute the quorum for transaction of business at a meeting of the Board.

(2) All questions which come before any meeting of the Board shall be decided by a majority vote of the Members present and voting and in the event of any equality of votes,the Chairperson, or in his absence, the Member presiding over the meeting shall have a second or casting vote;

Provided that, in case of a meeting where only two members are present, including Chairperson or in his absence the Member presiding over the meeting, who duly constitute the quorum, then in such circumstances, Chairperson or the Member presiding over such meeting, shall not have the second or casting vote.]

[8. Leave of Absence. - The Board may, if it feels appropriate, decide to grant leave of absence to a Member not present in the meeting and such decision shall be recorded in the minutes of the meeting.]

9. Minutes of the meeting. - (1) The Board shall cause the minutes of all the meetings to be maintained in the books kept for the purpose, which may be in the form of binders containing loose leaves, duly numbered.

(2) A copy of the minutes of each meeting of the Board shall be circulated as soon as possible to the Members. The minutes shall be signed by the Chairperson or the Member presiding over the succeeding meeting, and taken on record thereafter.

10. Custody of the minutes book, common seal etc. - Secretary of the Board shall keep custody of common seal register of attendance of the meetings, minutes book, and other documents/records, etc. pertaining to the meetings of the Board.

Chapter III

Obligations of the Members

11. Member not to participate in meetings in certain cases. - Every Member, who is directly or indirectly concerned or interested in any matter coming up for consideration at a meeting of the Board, shall, as soon as possible, after the relevant circumstances have come to his knowledge, disclose the nature of his interest at such meeting and such disclosure shall be recorded in the proceedings of the Board and the Member shall not take any part in any deliberation or decision of the Board with respect to that matter.

Explanation. - The expression "directly or indirectly" referred to in this regulation shall include any concern or interest of a Member either by himself or through his relatives within the meaning of definition of Section 6 of the Companies Act, 1956 (1 of 1956) or by reason of being a partner, director of that concern.

12. Obligation of a Member to give information of disqualification. - (1) A Member, as soon as may be, inform the Board if he becomes subject to any of the disqualifications specified in Section 7 of the Act.

(2) The Board shall inform the Central Government, if it comes to the notice of the Board that any Member has attracted the disqualifications referred to in (1) above.

[13. Interpretation. - If any question arises as to the interpretation of these regulations, the same shall be decided by the Board and for such purpose, if required, guidance may be taken by the Board from "Secretarial Standard-1 (SS-1) on Meetings of the Board of Directors" issued by the Institute of Company Secretaries of India.]

Bare Acts Live

Copyright © 2016 Chawla Publications (P) Ltd. - Home | About Us | Contact Us

Revolutionising Law Reporting !
Install Now! Install Now! Install Now!
Get it Now !
You will Never Need a Law Reporter or Back Volumes
Instant Activation !

title

Biggest Law Library in Mobile
Install Now! Install Now! Install Now!
Headlines with Full Text of Cases!
Install Now! Install Now!
Searchable Back Volumes from 1950 !
Install Now! Install Now! Install Now!
Searchable Back Volumes !
Install Now! Install Now! Install Now!
With Searchable Back Volumes from 1950 !
Install Now! Install Now! Install Now!