Section 4B(3) in U.P. Industrial Disputes Act, 1947
(3)A person shall not be qualified for appointed as the Presiding Officer of a Tribunal unless, -(a)he is or has been a Judge of a High Court; or](aa)[ 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, for a period of not less than two years or of any Tribunal constituted under the Uttar Pradesh Industrial Disputes Act, 1947, for a period of not less than five years; or(c)he is enrolled in the list prepared in accordance with Section 4-D.
