Section 4E(2) in U.P. Industrial Disputes Act, 1947
(2)The committee constituted under sub-section (1) shall, in the manner prescribed, prepare the lists referred to in Section 4-D having regard, -(a)in the case of the list referred to in clause (i) of the said section, to the education and practical experience of the person in matters relating to Labour and Industry, and(b)in the case of the list referred to in clause (ii) thereof, also to special knowledge of the person in those matters.
