Section 3 in Industrial Disputes (Tamil Nadu Amendment) Act, 1997
3. Amendment of section 7-A.
- In section 7-A of the principal Act, in sub-section (3),-(1)in clause (aa), the word "or" shall be added at the end;(2)after clause (aa), the following clause shall be inserted, namely:-"(aaa) 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.".
