Section 2C(3) in The Rajasthan Industrial Disputes Rules, 1958
(3)On receipt of such notice, every such union may submit its objections, if any, to the Registrar in writing in duplicate and shall also produce before the Registrar, the following documents:-(a)Membership Register;(b)Counterfoils of receipts of subscription for three calendar months immediately preceding the calendar month, in which the application is made;(c)Minute Books;(d)Cash Book;(e)Bank Pass Book, if any;(f)An audited statement of membership for each of the three calendar months, immediately preceding the calendar months, in which the application is made.(g)Such other documents as the Registrar may, from time to time direct during the course of an inquiry.
