Section 30 in The M.P. Vidyut Sudhar Adhiniyam, 2000
30. Emergency provision.
(1)The Commission shall be entitled to give directions for vesting in any person the management and control of any of the undertaking of the licensee with the assets, interests and rights of the undertaking. If the Commission considers, taking into account the object and purposes of this Act and the need to maintain continued supply of electricity in an efficient and safe manner to the consumer, it may give directions forthwith.(2)The directions issued under sub-section (1) shall not be questioned on the ground that no prior notice of giving direction, or hearing of the intention to pass the direction was given to the licensee but the Commission shall give opportunity to the licensee and hear the licensee before passing further orders in terms of Sections 28 and 29 of this Act.
