Section 7(3) in The Cine-Workers And Cinema Theatre Workers (Regulation Of Employment) Act, 1981
(3)A person shall not be qualified for appointment as the presiding officer of a Tribunal unless-(a)he is, or has been, or is qualified to be, a Judge of a High Court; or(b)he has, for a period of not less than three years, been a District Judge or an Additional District Judge; or(c)he has held the office of the presiding officer of an Industrial Tribunal constituted under the Industrial Disputes Act, 1947 (14 of 1947), for a period of not less than two years.
