Section 19 in Kerala Recognition of Trade Unions Rules, 2011
19. List of Trade Union validly nominated.
(1)A list of Trade Unions whose nominations have been declared valid after due scrutiny under rule 18 shall be published with their name and address by affixing -the same on the notice hoard in the office of the Returning Officer on the same day. The names of the Trade Unions in the list shall be in the serial order of their registration numbers or as may he decided by the Returning Officer.(2)The Returning Officer shall also make arrangements with the employer of the industrial establishment or the class of industry as the case may be, to publish the list finalised under sub-rule (1) in the notice board of the industrial establishment or the class of industry.
