4D. [ List of persons for appointment as Presiding Officer of Labour Court and Tribunal. [Inserted by U.P. Act No. 1 of 1957.]
- For the purpose of constituting a Labour Court under Section 4-A and an Industrial Tribunal under Section 4-B the State Government shall cause to be prepared, -(i)a list of all persons who may be appointed Presiding Officer of a Labour Court, and(ii)a list of all persons who may be appointed Presiding Officer of an Industrial Tribunal,and shall maintain the list by making such alternation therein as may, from time to time, be reported by the Committee appointed under Section 4-E.]
