Industrial Disputes Act, 1947

7. Labor Courts

(1) The appropriate government may, by notification in the Official Gazette, constitute one or more Labor Courts for the adjudication of industrial disputes relating to any matter specified in the Second Schedule and for performing such other functions as may be assigned to them under this Act.

(2) A Labor Court shall consist of one person only to be appointed by the appropriate government.

(3) A person shall not be, qualified for appointment as the presiding officer of a Labor Court , unless-

⁵² [(a) he is, or has been, a judge of a High Court; or

(b) he has, for a period of not less than three years, been a District Judge or an Additional District Judge; or]

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⁵⁴ [(d) he has held any judicial office in India for not less than seven years; or

⁵⁴ [(e)] he has been the presiding officer of a Labor Court constituted under any Provincial Act or State Act for not less than five years.

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