[26th
October 2023] 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)
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. (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. (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.Competition
(Form Of Publication Of Guidelines) Rules, 2023