Section 9 in The Maharashtra Industrial Relations Act, 1946
9. Labour Courts
The State Government shall, by notification in the Official Gazette, constitute one or more Labour Courts having jurisdiction in such local areas as may be specified in such notification and shall appoint persons having the following qualifications to preside over such Courts:(a)A person shall not be qualified for appointment as the presiding officer of a Labour Court, unless—he has held any judicial office in India for not less than five years; or(b)he has practised as an Advocate or Attorney for not less than seven years in the High Court or any Court subordinate thereto, or in any Industrial Court, Tribunal or Labour Court constituted under any law for the time being in force; or(c)he holds a degree in law of a University established by law in any part of India and is holding or has held an office not lower in rank than that of Deputy Registrar of any such Industrial Court or Tribunal, or of Assistant Commissioner of Labour under the State Government, in both cases for not less than five years.
