Section 2(1) in The Foreigners (Tribunals) Order, 1964
(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.
