(2)[ In case the [Tribunal] [Substituted by Act 31 of 1988, Section 54, for sub-Sections (1) and (2) (w.e.f. 15.6.1988). ][passes an order under the proviso to sub-section (1), it may, if it thinks fit, direct that until new Directors are appointed in pursuance of the order aforesaid, such number of persons as the [Tribunal] [Substituted by Act 31 of 1988, Section 54, for sub-Sections (1) and (2) (w.e.f. 15.6.1988). ][may, by orders specify as being necessary to effectively safeguard the interests, of the company, or its shareholders or the public interest, shall hold office as additional Directors of the company and on such directions, the Central Government shall appoint such additional Directors] [Substituted by Act 31 of 1988, Section 54, for sub-Sections (1) and (2) (w.e.f. 15.6.1988). ].
