Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 12] [Entire Act]

Union of India - Section

Section 7C in The Industrial Disputes Act, 1947

7C. Disqualifications for the presiding officers of Labour Courts, Tribunals and National Tribunals.

- No person shall be appointed to, or continue in, the office of the presiding officer of a Labour Court, Tribunal or National Tribunal, if-
(a)he is not an independent person; or
(b)he has attained the age of sixty-five years.