Section 2(2) in Industrial Disputes (Tamil Nadu Amendment) Act, 1997
(2)after clause (e), the following clause shall be added, namely:-"(f) he has, for a period of not less than three years, been an officer of the Government of Tamil Nadu not below the rank of Joint Secretary to Government in Law Department or Joint Commissioner of Labour, having a degree in Law of a University established by law in any part of India.".
