Section 9(2) in The M.P. Industrial Relations Act, 1960
(2)A person shall not be qualified for appointment as President of the Industrial Court, unless-(a)he is or has been a Judge of a High Court; or(b)he is eligible for being appointed a Judge of a High Court, or(c)he has worked as President or member of the Board of Revenue for a period of not less than three years; or(d)he has worked as a Commissioner of Labour for a period of not less than three years; or(e)he has worked as a member of the Industrial Court for a period of not less than five years.(2-a) A person shall not be qualified for appointment as a member of the Industrial Court, unless-(a)he has been a Judge of a High Court; or(b)he is eligible for being appointed a Judge of a High Court; or(c)he has been a District Judge for a period of not less than three years; or(d)he has acted as a Presiding Officer of a Labour Court constituted under any law for the time being in force for not less than seven years; or(e)he has in the opinion of the State Government adequate knowledge in the field of industrial relations.]
