(4)On any application to the [Tribunal] [Substituted by Act 11 of 2003, Section 86, for " Court" . ] for a direction under sub-section (3), the [Tribunal] [Substituted by Act 11 of 2003, Section 86, for " Court" . ] may, if it thinks fit, appoint other persons to act as members of the committee of inspection in the place of the persons mentioned in the creditors' resolution.
