Section 424C(4) in The Companies (Second Amendment) Act, 2002
(4)The Tribunal may,-(a) if any of the restrictions or conditions specified in an order made under sub- section (2) are not complied with by the company concerned, or if the company fails to revive in pursuance of the said order, review such order on a reference in that behal from any agency referred to in sub- section (3) of section 424A or on its own motion and pass a fresh order in respect of such company under sub- section (3);(b)if the operating agency specified in an order made under sub- section (3) makes a submission in that behalf, review such order and modify the order in such manner as it may deem appropriate.
