Section 49(2) in The Gujarat Electricity Industry (Reorganisation and Regulation) Act, 2003
(2)Where an award is made by the arbitrator appointed by the Commission, it shall be filed before the Commission and the Commission shall be entitled to pass such order as deemed fit including an order-(a)confirming and enforcing the award ;(b)setting aside or modifying the award ; or(c)remitting the award to the arbitrator for reconsideration.
