Section 7A in The Industrial Disputes Act, 1947

7A. Tribunals.-

(1) The appropriate Government may, by notification in the Official Gazette, constitute one or more Industrial Tribunals for the adjudication of industrial disputes relating to any matter, whether specified in the Second Schedule or the Third Schedule 5[ and for performing such other functions as may be assigned to them under this Act].

1. Subs. by Act 36 of 1956, s. 4, for s. 7 (w. e. f. 10- 3- 1957 ). 2. Ins. by Act 36 of 1964, s. 3 (w. e. f. 19- 12- 1964 ). 3. Omitted by Act 46 of 1982, s. 3 (w. e. f. 21- 8- 1984 ). 4. Clauses (a) and (b) relettered as (d) and (e) respectively by Act 36 of 1964, s. 3 (w. e. f. 19- 12- 1964 ). 5 Ins. by Act 46 of 1982, s. 4 (w. e. f. 21- 8- 1984 ).

(2) A Tribunal shall consist of one person only to be appointed by the appropriate Government.

(3) A person shall not be qualified for appointment as the presiding officer of a Tribunal unless--

(a) he is, or has been, a Judge of a High Court; or

(aa) 1[ he has, for a period of not less than three years, been a District Judge or an Additional District Judge; 2[ xxx] 2[

(4) The appropriate Government may, if it so thinks fit, appoint two persons as assessors to advise the Tribunal in the proceeding before it.