Section 9(3) in The M.P. Industrial Relations Act, 1960
(3)Notwithstanding anything contained in this section, any person who immediately before the coming into force of this Act was acting as a member of the Industrial Court constituted under the Bombay Industrial Relations Act, 1946, as adapted by the Madhya Bharat Industrial Relations (Adaptation) Act, Samvat 2006 (31 of 1949), shall, unless otherwise directed by the State Government continue to be a member of the Industrial Court under this Act.
