Section 30(3) in The Orissa Electricity Reform Act, 1995
(3)The commission shall be entitled to give directions for vesting of the management and control of any of the undertaking of the licensee with the assets, interests and rights of the undertaking with any other person or authority pending any enquiry and passing of interim or final orders in the matter, if the Commission considers, taking into account the object and purposes of this Act and need to maintain continued supply of electricity in an efficient and safe manner to the consumer, it is necessary to pass such directions :Provided that no direction under this Sub-section shall be issued without giving the licensee a reasonable-opportunity of being heard.
