(7)Where the Central Government suo motu or on any information received by it is, prima facie , of the opinion that any appointment made under sub-section (2) without the approval of the Central Government has been made in contravention of the requirements of Schedule XIII, it shall be competent for the Central Government to refer the matter to the [Tribunal] [Substituted by Act 31 of 1988, Section 46, for Section 269 (w.e.f. 15.6.1988).][for decision.
