Section 23(1) in The Gujarat Electricity Industry (Reorganisation and Regulation) Act, 2003
(1)The Commission may inquire into the functioning of any licensee in carrying out the obligations under this Act or regulations made thereunder or the terms and conditions of the licence.-(a)upon receiving a complaint relating to the functioning of the licensee from a consumer or association of consumers; or(b)upon a reference made to it by the State Government, Central Government, the Central Commission, Central Electricity Authority or any other Authority; or(c)on its own motion.
