Section 5(5) in The Cine-Workers And Cinema Theatre Workers (Regulation Of Employment) Act, 1981
(5)If, on a consideration of the report referred to in sub-section (4), the Central Government is satisfied that there is a case for reference to a Tribunal, it may make such reference under section 11 and where that Government does not make such a reference, it shall record and communicate to the parties concerned its reasons therefor.
