Section 424B(5) in The Companies (Second Amendment) Act, 2002
(5)Where the Tribunal deems it fit to make an inquiry or to cause an inquiry to be made into any industrial company under sub- section (1) or, as the case may be, under sub- section (2), it may appoint one or management and control of the affairs of any other company to be a special director or special directors on the board of such industrial company on such terms and conditions as may be prescribed for safeguarding its financial and other i more persons who possess knowledge, experience and expertise in terests or in the public interest.
