Section 5A(1) in U.P. Industrial Disputes Act, 1947
(1)Where any industrial dispute may be referred to an Industrial Tribunal under Section 4-K, the State Government, if, having regard to the nature of the dispute and the effect which its decision is likely to have on industry or any section thereof, or, if the dispute is such as is likely to affect more than one industrial establishment, it so considers necessary, any constitute, notwithstanding anything in the said section, a tribunal consisting of three persons, of whom one to be designated by the State Government, shall be the Chairman.
