Section 3A(15) in The Foreigners (Tribunals) Order, 1964
(15)[(a) The final order of the Tribunal shall contain its opinion on the matter whether the Appellant is eligible for inclusion in the NRC or not and it shall also contain the opinion of the Tribunal as to whether the Appellant, if his Appeal is rejected, is a foreigner or not within the meaning of the Foreigners Act, 1946.(b)The final order of the Tribunal shall be a concise statement of facts and conclusion based on which the Tribunal has arrived at its decision.]
