(3)A person shall not be qualified for appointment as the presiding officer of a Labour Court, unless-](a)[ he is, or has been, a Judge of a High Court; or ] [ Substituted by Act 36 of 1964, Section 3 (w.e.f. 19.12.1964).](b)[ he has, for a period of not less than three years, been a District Judge or an Additional District Judge; or ] [ Substituted by Act 36 of 1964, Section 3 (w.e.f. 19.12.1964).][* * *] [ Cl. (c) omitted by Act 46 of 1982, Section 3 (w.e.f. 21.8.1984).][(d )] [ Cls. (a) and (b) re-lettered as Cls. (d) and (e) respectively by Act 36 of 1964, Section 3 (w.e.f. 19.12.1964).] [he has held any judicial office in India for not less than seven years; or ] [Inserted by Act 35 of 1965, Section 3 (w.e.f. 1.12.1965). ](e)[] [ Cls. (a) and (b) re-lettered as Cls. (d) and (e) respectively by Act 36 of 1964, Section 3 (w.e.f. 19.12.1964).][he has been the presiding officer of a Labour Court constituted under any Provincial Act or State Act for not less than five years.] [Inserted by Act 35 of 1965, Section 3 (w.e.f. 1.12.1965). ](f)[ he is or has been a Deputy Chief Labour Commissioner (Central) or Joint Commissioner of the State Labour Department, having a degree in law and at least seven years' experience in the labour department including three years of experience as Conciliation Officer: Provided that no such Deputy Chief Labour Commissioner or Joint Labour Commissioner shall be appointed unless he resigns from the service of the Central Government or State Government, as the case may be, before being appointed as the presiding officer; or [New clause added by Act 24 of 2010 (w.e.f. 18.8.2010) ](g)he is an officer of Indian Legal Service in Grade III with three years' experience in the grade.]
