Combination
The Competition Act
The Competition Act, 2002, as amended by the Competition (Amendment) Act, 2007, follows the philosophy of modern competition laws. The Act prohibits anti-competitive agreements, abuse of dominant position by enterprises and regulates combinations (acquisition, acquiring of control and M&A), which causes or likely to cause an appreciable adverse effect on competition within India.
Act
Regulations
| No. | Description | Regulation Date | Vacancy Document |
|---|---|---|---|
| 1 | Filling up of posts in the Competition Commission of India on deputation basis | 24/02/2022 - 4:30pm | |
| 2 | Filling up of posts of Additional Director General in the office of DG, CCI on deputation basis. | 03/02/2022 - 5:30pm | |
| 3 | Filling up of posts of Jt. DG and DDG in the O/o. Director General, CCI on deputation basis. | 16/12/2021 - 10:15am | |
| 4 | Filling up of posts in the Competition Commission of India on deputation basis | NA | |
| 5 | Filling up of posts of Additional Director General in the office of DG, CCI on deputation basis. | NA | |
| 6 | Filling up of posts of Jt. DG and DDG in the O/o. Director General, CCI on deputation basis. | 28/02/2022 - 5:30pm |