| Contents |
| Sections |
Particulars |
| Chapter I |
Preliminary |
| 1 |
Short title, extent and commencement |
| 2 |
Definitions |
| Chapter II |
Prohibition of Certain Agreements, Abuse of Dominant Position and Regulation of Combinations Prohibition of Agreements |
| 3 |
Anti-competitive agreements |
| 4 |
Abuse of dominant position |
| 5 |
Combination |
| 6 |
Regulation of combinations |
| Chapter III |
Competition Commission of India |
| 7 |
Establishment of Commission |
| 8 |
Composition of Commission |
| 9 |
Selection of Chairperson and other Members |
| 10 |
Term of office of Chairperson and other Members |
| 11 |
Resignation, removal and suspension of Chairperson and other Members |
| 12 |
Restriction on employment of Chairperson and other Members in certain cases |
| 13 |
Financial and administrative powers of Member Administration |
| 14 |
Salary and allowances and other terms and conditions of service of Chairperson and other Members |
| 15 |
Vacancy, etc., not to invalidate proceedings of Commission |
| 16 |
Appointment of Director-General, etc. |
| 17 |
Registrar and officers and other employees of Commission |
| Chapter IV |
Duties, Powers and Functions of Commission |
| 18 |
Duties of Commission |
| 19 |
Inquiry into certain agreements and dominant position of enterprise |
| 20 |
Inquiry into combination by Commission |
| 21 |
Reference by statutory authority |
| 22 |
Benches of Commission |
| 23 |
Distribution of business of Commission amongst Benches |
| 24 |
Procedure for deciding a case where Members of a Bench differ in opinion |
| 25 |
Jurisdiction of Bench |
| 26 |
Procedure for inquiry on complaints under section 19 |
| 27 |
Orders by Commission after inquiry into agreements or abuse of dominant position |
| 28 |
Division of enterprise enjoying dominant position |
| 29 |
Procedure for investigation of combinations |
| 30 |
Inquiry into disclosures under sub-section (2) of section 6 |
| 31 |
Orders of Commission on certain combinations |
| 32 |
Acts taking place outside India but having an effect on competition in India |
| 33 |
Power to grant interim relief |
| 34 |
Power to award compensation |
| 35 |
Appearance before Commission |
| 36 |
Power of Commission to regulate its own procedure |
| 37 |
Review of orders of Commission |
| 38 |
Rectification of orders |
| 39 |
Execution of orders of Commission |
| 40 |
Appeal |
| Chapter V |
Duties of Director General |
| 41 |
Director |
| Chapter VI |
Penalties |
| 42 |
Contravention of orders of Commission |
| 43 |
Penalty for failure to comply with directions of Commission and Director-General. |
| 44 |
Penalty for making false statement or omission to furnish material information |
| 45 |
Penalty for offences in relation to furnishing of information |
| 46 |
Power to impose lesser penalty |
| 47 |
Crediting sums realised by way of penalties to Consolidated Fund of India |
| 48 |
Contravention by companies |
| Chapter VII |
Competition Advocacy |
| 49 |
Competition advocacy |
| Chapter VIII |
Finance, Accounts and Audit |
| 50 |
Grants by Central Government |
| 51 |
Constitution of Fund |
| 52 |
Accounts and audit |
| 53 |
Furnishing of returns, etc., to Central Government |
| Chapter IX |
Miscellaneous |
| 54 |
Power to exempt |
| 55 |
Power of Central Government to issue directions |
| 56 |
Power of Central Government to supersede Commission |
| 57 |
Restriction on disclosure of information |
| 58 |
Members, Director General, Registrar, officers and other employees, etc., of Commission to be public servants |
| 59 |
Protection of action taken in good faith |
| 60 |
Act to have overriding effect |
| 61 |
Exclusion of jurisdiction of civil courts |
| 62 |
Application of other laws not barred |
| 63 |
Power to make rules |
| 64 |
Power to make regulations |
| 65 |
Power to remove difficulties |
| 66 |
Repeal and saving |
