4E. [ Committee to prepare lists under Section 4-D.] [Inserted by U.P. Act No. 2 of 1966.]
- [(1) The State Government shall constitute a committee consisting of the following, -(a)two Judges of the High Court nominated by the Chief Justice of the High Court. The Judge, who is senior, shall be the Chairman;(b)the Chief Secretary to the State Government;(c)the Principal Secretary or Secretary as the case may be, to the State Government in the Labour Department;(d)the Principal Secretary to the State Government in the Legislative Department;(e)the Principal Secretary to the State Government in the Judicial Department;(f)the Labour Commissioner, Uttar Pradesh;(g)a person who is, or has been, a member of a Police Service, Commissioner, appointed by the State Government.](2)The committee constituted under sub-section (1) shall, in the manner prescribed, prepare the lists referred to in Section 4-D having regard, -(a)in the case of the list referred to in clause (i) of the said section, to the education and practical experience of the person in matters relating to Labour and Industry, and(b)in the case of the list referred to in clause (ii) thereof, also to special knowledge of the person in those matters.(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.].
