4A. [ Labour Cour. [Inserted by U.P. Act No. 1 of 1957.]
(1)The State Government may, by notification in the Official Gazette, constitute one or more Labour Courts for the adjudication of industrial disputes relating to any matter specified in the First Schedule and for performing such other function as may be assigned to them under this Act.(2)A Labour Court shall consist of one person only to be appointed by the State Government.(3)A person shall not be qualified for appointment as the Presiding Officer of a Labour Court unless, -](a)[ he has, for a period of not less than three years, been a District Judge or an Additional District Judge; or [Inserted by U.P. Act No. 2 of 1966.](b)he has held the Office of the Chairman or any other member of the Labour Appellate Tribunal constituted under the Industrial Disputes (Appellate Tribunal) Act, 1950, or of any Tribunal, for a period of not less than two years; or(c)he has been a Presiding Officer of a Labour Court constituted under any Provincial Act or State Act for a period of not less than five years; or](d)[ he has held any judicial office in India for not less than seven years; or [Clauses (a) and (b) renumbered as clauses (d) and (e) by U.P. Act No. 2 of 1966.](e)he is enrolled in the list prepared under Section 4-D.]
