(2)Without prejudice to the generality of the powers under sub-section (1), an order under that subsection may provide for—(a)the regulation of conduct of affairs of the company in future;(b)the purchase of shares or interests of any members of the company by other members thereof or by the company;(c)in the case of a purchase of its shares by the company as aforesaid, the consequent reduction of its share capital;(d)restrictions on the transfer or allotment of the shares of the company;(e)the termination, setting aside or modification, of any agreement, howsoever arrived at, between the company and the managing director, any other director or manager, upon such terms and conditions as may, in the opinion of the Tribunal, be just and equitable in the circumstances of the case;(f)the termination, setting aside or modification of any agreement between the company and any person other than those referred to in clause (e):Provided that no such agreement shall be terminated, set aside or modified except after due notice and after obtaining the consent of the party concerned;(g)the setting aside of any transfer, delivery of goods, payment, execution or other act relating to property made or done by or against the company within three months before the date of the application under this section, which would, if made or done by or against an individual, be deemed in his insolvency to be a fraudulent preference;(h)removal of the managing director, manager or any of the directors of the company;(i)recovery of undue gains made by any managing director, manager or director during the period of his appointment as such and the manner of utilisation of the recovery including transfer to Investor Education and Protection Fund or repayment to identifiable victims;(j)the manner in which the managing director or manager of the company may be appointed subsequent to an order removing the existing managing director or manager of the company made under clause (h);(k)appointment of such number of persons as directors, who may be required by the Tribunal to report to the Tribunal on such matters as the Tribunal may direct;(l)imposition of costs as may be deemed fit by the Tribunal;(m)any other matter for which, in the opinion of the Tribunal, it is just and equitable that provision should be made.
