Section 8(3) in The M.P. Industrial Relations Act, 1960
(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.]
