(2)No order under sub-section (1) shall be made unless the director or chief executive officer concerned has been given a reasonable opportunity of making a representation to the Authority against the proposed order:Provided that if, in the opinion of the Authority, any delay would be detrimental to the interests of the insurer or his policy-holders, it may, at the time of giving the opportunity aforesaid or at any time thereafter, by order direct that, pending the consideration of the representation aforesaid, if any, the director or, as the case may be, chief executive officer, shall not, with effect from the date of such order, --(a)act as such director or chief executive officer of the insurer;(b)in any way, whether directly or indirectly, be concerned with, or take part in, the management of the insurer.
