(1)Where the Tribunal makes an order under section 230 sanctioning a compromise or an arrangement in respect of a company, it—(a)shall have power to supervise the implementation of the compromise or arrangement; and(b)may, at the time of making such order or at any time thereafter, give such directions in regard to any matter or make such modifications in the compromise or arrangement as it may consider necessary for the proper implementation of the compromise or arrangement.
