Section 4A(3) in U.P. Industrial Disputes Act, 1947
(3)A person shall not be qualified for appointment as the Presiding Officer of a Labour Court unless, -](a)[ he has, for a period of not less than three years, been a District Judge or an Additional District Judge; or [Inserted by U.P. Act No. 2 of 1966.](b)he has held the Office of the Chairman or any other member of the Labour Appellate Tribunal constituted under the Industrial Disputes (Appellate Tribunal) Act, 1950, or of any Tribunal, for a period of not less than two years; or(c)he has been a Presiding Officer of a Labour Court constituted under any Provincial Act or State Act for a period of not less than five years; or](d)[ he has held any judicial office in India for not less than seven years; or [Clauses (a) and (b) renumbered as clauses (d) and (e) by U.P. Act No. 2 of 1966.](e)he is enrolled in the list prepared under Section 4-D.]
