The Industrial Disputes (Goa Amendment) Act, 1987
(Goa Act No. 5 of 1987)
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"(d-1) he has practised as an advocate or attorney for not less than seven years in a High Court or in two or more such Courts in succession, or any Court subordinate thereto, or any Industrial Court or Tribunal or Labour Court constituted under any law for the time being in force; or
(d-2) he holds a degree in law of a university established by law in any part of India or an equivalent degree and is holding or has held an office not lower in rank than that of Deputy Registrar of any Industrial Court or Tribunal or Labour Court constituted under any law for the time being in force for not less than five years; or
(d-3) he holds a degree in law of a university established by law in any part of India or an equivalent degree and is holding or has held an office not lower in rank than that of Deputy Commissioner of Labour under a State Government or a Union territory administration for not less than five years; or".
3. Amendment of section 7A. - In section 7A of the principal Act, in sub-section (3), for clause (aa), the following clauses shall be substituted, namely:-"(b) he is, or has been, a District Judge; or
(c) he has, for a period of not less than three years, been an Additional District Judge or an Assistant Judge; or
(d) he is qualified for appointment as a Judge of the High Court."