Section 2 in The Industrial Disputes (Haryana Amendment) Act, 1976
2. Amendment of section 7 of Central Act 14 of 1947.
- In the sub-section (3) of section 7 of the Industrial Disputes Act, 1947 (hereinafter referred to as the principal Act), -(i)for clause (b), the following clause shall be substituted, namely :-"(b) he is qualified for appointment as, is, or has been, a District Judge or an Additional District Judge, or"; and(ii)after clause (c), the following clause shall be inserted, namely :-"(cc) he has been a Commissioner of a division or an Administrative Secretary to Government or an officer of the Labour Department not below the rank of a Joint Labour Commissioner for a period of not less than two years; or".
