Section 2 in The Foreigners (Tribunals) Order, 1964
2. Constitution of Tribunals.
(1)[the Central Government or the State Government or the Union territory administration or the District Collector or the District Magistrate may,] [Substituted 'the Central Government may,' by Notification No. G.S.R. 409(E), dated 30.5.2019.] by order, refer the question as to whether a person is not a foreigner within the meaning of the Foreigners Act, 1946 (31 of 1946) to a Tribunal to be constituted for the purpose, for its opinion.(1A)The registering authority appointed under sub-rule (1) of [rule 19 of the Citizenship Rules, 2009] [Substituted 'rule 16F of the Citizenship Rules, 1956' by Notification No. G.S.R. 409(E), dated 30.5.2019.] may also refer to the Tribunal the question whether a person of Indian Origin, complies with any of the requirements under sub-section (3) of Section 6A of the Citizenship Act, 1955 (57 of 1955).(1B)[ Any person referred to in paragraph 8 of the Schedule to the Citizenship (Registration of Citizens and Issue of National Identity Cards) Rules, 2003 may prefer an appeal, on the terms and conditions specified therein, before the designated Tribunal constituted under this Order.] [Inserted by Notification No. G.S.R. 409(E), dated 30.5.2019.](2)The Tribunal shall consist of such number of persons having judicial experience as the Central Government may think fit to appoint.(3)Where the Tribunal consists of two or more members, one of them shall be appointed as the Chairman thereof.
