Section 10(4) in The Gujarat Industrial Relations Act, 1946
(4)Every member of the Industrial Court shall be a person who is or has been a judge of a High Court or is eligible for being appointed a judge of such Court [or has Presided over a Labour Court for not less than ten years] [These Words were inserted by Gujarat 8 of 1962, section 3.]:Provided that one member may be a person not so eligible if in the opinion of the [State] [This word was substituted for the word 'Provincial' by the Aadaptation of Laws order, 1950] Government he possesses expert knowledge of industrial matters:[Provided further that a member, who before his appointment as such member has presided over a Labour Court for not less than ten years shall notwithstanding anything contained in section 92, be eligible for appointment on a Bench of the Industrial Court consisting only of one member and section 92 shall have effect accordingly] [This proviso was inserted by Gujarat 8 of 1962, section 3.],
