Section 36(1) in Kerala Recognition of Trade Unions Rules, 2011
(1)On the basis of the certificate for recognition issued by the Registrar. under section 5, the employer of an industrial establishment or a class of industry as the case may be, shall grant recognition to the Trade Union. as sole bargaining agent or principal bargaining agent or constituent of the joint bargaining council in the industrial establishment or class of industry as the case may be as suggested by the Registrar, in Form F.
