Section 4(4) in The Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971
(4)Every member of the Industrial Court shall be a person who is or has been a Judge of a High Court or is eligible for being appointed a Judge of such Court:Provided that, one member may be a person who is not so eligible, if he possesses in the opinion of the State Government expert knowledge of labour or industrial matters.
