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State of Uttar Pradesh - Section

Section 4C in U.P. Industrial Disputes Act, 1947

4C. [ Disqualifications for the Presiding Officer of Labour Court or Tribunal. [Inserted by U.P. Act No. 1 of 1957.]

- No person shall be appointed to or continue in, the Office of the Presiding Officer of a Labour Court or Tribunal, if, -
(i)he is not an independent person; or
(ii)he has attained the age of 65 years.]