Section 26(6) in The U.P. Electricity Reforms Act, 1999
(6)The Commission shall have the powers to give directions for the vesting of the management and control of any of the undertakings of the licensee with the assets, interests and rights of the undertaking with any person or authority pending an inquiry in the matter, if the Commission considers it necessary to make such direction after taking into account the objects and purposes of this Act, and the need to maintain continuous supply of electricity in an efficient and safe manner to the consumers ;Provided that no direction under this sub-section shall be issued without giving the licensee a reasonable opportunity of being heard.
