Section 8A(1) in The M.P. Industrial Relations Act, 1960
(1)An Additional Presiding Officer having the qualification laid down in sub-section (3) of Section 8 may, whenever it appears necessary or expedient, be appointed by the State Government to a Labour Court constituted under sub-section (1) of Section 8 and such Additional Presiding Officer shall have the jurisdiction of the Labour Court to which he is appointed and shall exercise powers of the Presiding Officer thereof, subject to such conditions as may be laid down by the State Government in this behalf.
