 |
|
|
|
|
|
|
||||||
|
 |
 |
|
|
||||||||
|
|
|||||||||||
 |
 |
|
||||||||||
 |
|
|||||||||||
|
||||||||||||
Industrial Disputes Act, 1947 7A. Tribunals (1) The appropriate government may, by notification in the Official Gazette, constitute one or more Industrial Tribunals for the adjudication of industrial disputes relating to any matter, whether specified in the Second Schedule or the Third Schedule 55[and for performing such other functions as may be assigned to them under this Act]. (2) A Tribunal 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 Tribunal unless- (a) he is, or has been, a Judge of a High Court; or 56 [(aa) he has, for a period of not less than three-years, been a District judge or an Additional District Judge; 57[* * *] (4) The appropriate government may, if it so thinks fit, appoint two persons as assessors to advise the Tribunal in the proceeding before it.    |
||||||||||||
|
||||||||||||
|
||||||||||||
 |
|
|||||||||||
 |
|
 |
|
|||||||||
Back