Section 152(2) in Companies (Winding Up) Rules, 2020
(2)The Court making the arrest shall send the contributory arrested in proper custody to the Tribunal by which the warrant of arrest was originally issued unless he furnishes the required security to the satisfaction of the Court for his appearance before the Tribunal in which case the Court shall release him on such security and inform the Tribunal by which the warrant of arrest was originally issued.Application against delinquent directors, promoters and officers of the company
