(5)The Central Government may, before authorising any member or members as aforesaid, require such member or members to give security for such amount as the Central Government may deem reasonable, for the payment of any costs which the [Tribunal] [ Substituted by Act 11 of 2003, Section 44, for " Company Law Board" .] dealing with the application may order such member or members to pay to any other person or persons who are parties to the application.
