Section 38(1) in The Gujarat Electricity Industry (Reorganisation and Regulation) Act, 2003
(1)If, pending an inquiry and passing of an interim or final order under this chapter the Commission is of the opinion that the undertaking of the licensee is being managed in a manner detrimental to maintenance of continued transmission, distribution or supply of electricity and for maintaining such continued transmission, distribution or supply of electricity in public interest it is necessary to assume forthwith the management or control of the undertaking of the licensee the Commission may by order notified in the Official Gazette, authorise any person or body of persons to take over the management of the whole or part of the undertaking of the licensee and exercise in respect of the whole or any part of the undertaking of the licensee such functions or control as may be specified in the order.
