Section 2 in The Industrial Disputes (Punjab Amendment) Act, 1957
2. Amendment of section 7 of the Central Act No. XIV of 1947.
- In sub-section (3) of section 7 of the Industrial Disputes Act, 1947, as amended by the Industrial Disputes (Amendment and Miscellaneous Provisions) Act, 1956, in its application to the State of Punjab (hereinafter referred to as the principal Act), at the end of clause (b), the word "or" and the following new clauses shall be added namely :-"(c) he is or has been a District Judge; or(d)he has held the office of the Chairman or any other member of the Labour Appellate Tribunal constituted under the Industrial Disputes (Appellate Tribunal) Act, 1950, or of any Tribunal, for the period of not less than two years",
