Section 34(5) in The Gujarat Electricity Industry (Reorganisation and Regulation) Act, 2003
(5)An interim order-(a)may provide for the taking over of the management of the Licensee's Undertakings and functions and authorizing any person or body of person to manage the affairs and exercise in respect of the whole or any part of the undertaking of the licensee, such functions or control may be specified in the order till further orders of the Commission;(b)may require the licensee to do or abstain from doing such things as are specified in the order;(c)shall take effect from such date as is specified in the order, and(d)shall cease to have effect on such date as is specified in the order unless the order is rescinded earlier:Provided that where the Commission has commenced the procedure for making the interim order as final order before the cesser of the interim order the interim order shall not cease to have effect and shall continue to be in force till a final order is made.
