Section 4E(3) in U.P. Industrial Disputes Act, 1947
(3)[ Only such person shall be eligible for enrolment in the lists prepared under sub-section (2) who is or has been a member of the State Higher Judicial Service or the Uttar Pradesh Nyayik Sewa, or is or has been a member of the Indian Administrative Service, or the State Civil Service (Executive Branch) or the State Labour Service and has experience of dispensation of justice for a period of at least three years] [Substituted by U.P. Act No. 2 of 2007.].
