Section 19(3) in The Companies (Amendment) Act, 2000
(3)Where a company has made a default in repayment of any deposit or part thereof or any interest thereupon to a small depositor, the Company Law Board, on receipt of intimation under sub- section (1) shall,-(a) exercise, on its own motion, powers conferred upon it by sub- section (9) of section 58A;(b)pass an appropriate order within a period of thirty days from the date of receipt of intimation under sub- section (1): Provided that the Board may pass order after expiry of the period of thirty days, after giving the small depositors an opportunity of being heard: Provided further that it shall not be necessary for a small depositor to be present at the hearing of the proceeding under this sub- section.
