Section 8A in The M.P. Industrial Relations Act, 1960
8A. [ Appointment of Additional Presiding Officers. [Inserted by M.P. Act No. 41 of 1981 (w.e.f. 26-1-1982).]
(1)An Additional Presiding Officer having the qualification laid down in sub-section (3) of Section 8 may, whenever it appears necessary or expedient, be appointed by the State Government to a Labour Court constituted under sub-section (1) of Section 8 and such Additional Presiding Officer shall have the jurisdiction of the Labour Court to which he is appointed and shall exercise powers of the Presiding Officer thereof, subject to such conditions as may be laid down by the State Government in this behalf.(2)A person may be appointed an Additional Presiding Officer of one or more Courts, and a Presiding Officer of one Court may be appointed an Additional Presiding Officer of another Court or of other Courts.] [Substituted by M.P. Act No. 4 of 1963.]
