Section 62 in Industrial Disputes (Punjab) Rules, 1958
62. Appointment of Commissioner.
- Where it is necessary to appoint a Commissioner under sub-section (5) of section 33-C of the Act, the Labour Court may appoint a person with experience in the particular industry, trade or business involved in the industrial dispute or a person with experience as a judge of a Civil Court, or as a stipendiary magistrate or as a Registrar or Secretary of a Labour Court or Tribunal constituted under the Act.[Explanation. - The Labour Court may appoint [as Commissioner] [Added vide Punjab Government Notification No. GSR 40/C.A. 14/47/Section 38/Amd. (5)/75, dated 21st March, 1975.] an officer of a registered trade union or federation of unions of the concerned industry, trade or business; provided he has experience in the particular industry, trade or business involved in the dispute.]
