(9)[ Where a company has failed to repay any deposit or part thereof in accordance with the terms and conditions of such deposit, the [Tribunal] [Inserted by Act 31 of 1988, 9 (w.e.f. 1.9.1989). ] may, if it is satisfied, either on its own motion or on the application of the depositor, that it is necessary so to do to safeguard the interests of the company, the depositors or in the public interest, direct, by order, the company to make repayment of such deposit or part thereof forthwith or within such time and subject to such conditions as may be specified in the order:Provided that the [Tribunal] [ Substituted by Act 11 of 2003, Section 9, for " Company Law Board" .] may, before making any order under this sub-section, give a reasonable opportunity of being heard to the company and the other persons interested in the matter.
