Industrial Disputes (Central) Rules, 1957

63. Appointment of Commissioner

Where it is necessary to appoint a Commissioner under sub-section (3) of section 33-C of the Act, the Labor Court may appoint a person with experience in the particular industry, trade or business involved in the industrial dispute or a person with experience as a Judge of a Civil Court, or as a stipendiary magistrate or as a Registrar or Secretary of a Labor Court, or Tribunal constituted under any Provincial Act or State Act or of a Labor Court, Tribunal or National Tribunal constituted under the Act or of the Labor Appellate Tribunal constituted under the Industrial Disputes (Appellate Tribunal) Act, 1950.