(1) These rules may be called the Competition Commission of India (Return on Measures for the Promotion of Competition Advocacy, Awareness and Training on Competition issues) Rules, 2008.

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

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

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

(b) Appellate Tribunal means the Appellate Tribunal established under sub-section (1) of Section 53-A of the Act;

(c) Commission means the Competition Commission of India established under Section 7 of the Act;

(d) Year means the financial year beginning on 1st April and ending on 31st March of the year immediately following.

(2) Words and expression used and defined in the Competition Act, 2002 but not defined in these rules, shall have the same meanings assigned to them in that Act.

(1) The Commission shall furnish on the completion of every year return and statements in the form as laid down in the Schedule annexed to these rules in regard to any proposed or existing measures for the promotion of competition advocacy, creating awareness and imparting training about competition issues to the Central Government, for the activities undertaken, giving a true and full account of its activities, performed during the previous year.

(2) The Central Government may seek from the Commission such other information with regards to any proposed or existing measures for the promotion of competition advocacy, creating awareness and imparting training about competition issues as it may decide from time to time.

(3) The Commission may also include in the return any other item, not included in the Schedule, with the prior permission of the Central Government.

(4) The Commission, shall forward the return to the Central Government within a period of thirty days immediately following the completion of year for which it has been prepared.

2[(5) The matters relating to form and time of preparation of return, with respect to which no express provision has been made in these rules, shall be referred, in each case, to the Central Government for its final decision.]

[See sub-rule (1) of Rule 3]

The return and statements shall be submitted in the following format:

I. Competition Advocacy

(i) Workshops, seminars and other interactions with public/experts/policy makers/regulatory bodies on Competition Advocacy and for creating awareness of competition issues.

(ii) Papers and studies published for competition advocacy and for creating awareness of competition issues.

II. Capacity building of stakeholders to participate in competition regulatory process

III. Competition related Sectoral/Regulatory impact assessment; Market studies and research projects carried out by the Commission

IV. Consultation papers published/placed on website of the Commission.

V. Any other effort made for competition advocacy, creating awareness and capacity building in competition matters.

1 Ministry of Corporate Affairs, Noti. No. G.S.R. 727(E), dated October 10, 2008, published in the Gazette of India, Extra., Part II, Section 3(i), dated 10th October, 2008, pp. 4-6, No. 549

2 Subs. by G.S.R. 445(E), dated 24-5-2010 (w.e.f. 24-5-2010).