Section 424B(6) in The Companies (Second Amendment) Act, 2002
(6)The special director or special directors appointed under sub- section (5) shall submit a report to the Tribunal within sixty days from the date of appointment of such director or directors, about the state of affairs of the company in respect of whic reference has been made under sub- section (1) and such special director or directors shall have all the powers of a director of a company under this Act, necessary for discharge of his or their duties.
