Section 8(4) in The M.P. Industrial Relations Act, 1960
(4)Notwithstanding anything contained in this section, any person who before the coming into force of this Act has been a Presiding Officer of any Labour Court constituted under the Bombay Industrial Relations Act, 1946, as adapted by the Madhya Bharat Industrial Relations (Adaptation) Act, Samvat 2006 (31 of 1949), tor a period of not less than three years shall, unless otherwise directed by the State Government, continue to be the Presiding Officer of such Court.
