Section 8 in The M.P. Industrial Relations Act, 1960
8. Labour Courts.
(1)The State Government shall, by notification, constitute one or more Labour Courts having jurisdiction in such local area or areas as may be specified in such notification.(2)The Labour Court shall be presided over by a single person to be appointed by the State Government [with the approval of the Chief Justice of the High Court.] [Inserted by M.P. Act No. 4 of 1963.](3)[ A person shall not be qualified for appointment as a Presiding Officer of a Labour Court unless-(a)he has held any judicial office in India for not less than three years; or(b)he has held any office in the Labour Department not below the rank of a Labour Officer for a period of not less than five years and is a law graduate; or(c)he has practised as an advocate or a pleader in Madhya Pradesh tor a total period of not less than five years; or(d)he is or has been a Presiding Officer of a Labour Court constituted under any law.](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.
