Market Research
Competition Commission of India commissions Market Studies/Research Projects as a part of its advocacy mandate. Since inception of the research study programme in 2003-04, 18 studies have been commissioned till date, out of which, 12 are sector specific, covering, in general, the manufacturing, service, transport, energy, telecommunications, etc. and the remaining relate to conceptual issues in competition economics, law and policy. 
Market Studies/Research Projects have been commissioned with a view to:
(i) Gain insight into the structure of various sectors of the market and the business practices prevailing therein; 
(ii) Assist the Commission in its role of undertaking competition advocacy and public awareness and training. The studies/research projects could help in generating greater awareness about competitive issues and anticompetitive practices; 
(iii) Identify policies and practices of Central and State Governments and Statutory Authorities that are having appreciable adverse effect on competition in markets in India; and 
(iv) Building capacity in the area of competition law and policy for researchers. 

 
Findings of the research studies undertaken are expected to create strong public opinion in favour of eliminating anti-competitive practices prejudicial to the interest of trade, industry, commerce, and customers. These would be of immense help to the Commission’s advocacy programme for stakeholders like various departments of the central and state governments and the sectoral regulators. 

Of the 18 studies commissioned so far, 17 have been completed and the remaining 1 expected to be completed by end of July, 2010. A list of these completed studies/projects is given below: 

Completed
S.No.Title
Institution
 1.Competition Concerns in Concession Agreements in Infrastructure Sectors Clarus Law Associates, New Delhi 
 2.Public Enterprises Government Policy and Impact on Competition : Indian Petroleum Industry Indicus Analytics Pvt. Ltd. 
 3.Public Enterprises, Government Policy and Impact on Competition : Indian Steel Industry Indicus Analytics Pvt. Ltd. 
 4.Intellectual Property Laws and Competition Law Policy IIT, Kharagpur 
 5.Antidumping and Competition Law Economic Law Practice (ELP), New Delhi 
 6.Competition Issues in the Air Transport Sector in India Administrative Staff College of India, Hyderabad 
 7.Study of Cartel Case Laws in Select Jurisdictions – Learnings for the Competition Commission of India CUTS International, Jaipur and National Law University, Jodhpur 
 8.The Teeter-Totter of Regulation and Competition : Why Indian Competition Authority Must Trump Sectoral Regulators
National Law School of India University (NLSIU), Bangalore 
 9.Competition Policy in Telecommunications in India Indian Institute of Management, Bangalore 
 10.Clauses in Bilateral Trade Treaties : Analysing the Issues in the context of India’s Future Negotiating Strategy ICRIER 
 11.Competition in India’s Energy Sector The Energy and Resource Institute (TERI) 
 12.Competition Issues in Regulated Industries : Case of India’s Transport Sector The Energy Resource Institute (TERI) 
 13.State Policies Affecting Competition: Passenger Road Transportation Sector National Council of Applied Economic Research (NCAER) 
 14.Assessing the State of Competition in Indian manufacturing Sector : Pesticides and Cement Industries Jawaharlal Nehru University, New Delhi 
 15.The State of Competition in the Indian Manufacturing Sector Institute of Economic Growth (IEG), New Delhi 
 16.Assessing the State of Competition in Indian Manufacturing Sector : Case Study of the paints and Tyre Industry Jawaharlal Nehru University, New Delhi 
 17.Competition Issues in the Road Goods Transport Industry in India with special reference to the Mumbai Metropolitan Region University of Mumbai