Section 15 in Bombay Industrial Relations Act, 1946
15. Cancellation of registration. - The Registrar shall cancel the registration of a union-
(a)if the Industrial Court directs that the registration of such union shall be cancelled;(b)if [after giving notice to such union to show cause why its registration should not be cancelled and] after holding such inquiry, if any, as he deems fit, he is satisfied.(i)that it was registered under mistake, misrepresentation or fraud; or(ii)that the membership, of the union has for a continuous period of three [calendar months] fallen below the minimum required under section 13 of its registration:Provided that where a strike or a closure not being an illegal strike or closure under this Act in an industry involving more than a third of the employees in the industry in the area has extended to a period to a period exceeding fourteen days in any calendar month, such month shall be excluded in computing the said period of three months:Provided further that the registration of a union shall not be cancelled under the provisions of this sub-clause unless its membership [for the calendar month in which show cause notice under this section was issued was] less than such minimum; or(iii)that the registered union being a Primary Union has after registration failed to observe any of the conditions specified in section 23; or(iv)that the registered union is not being conducted bona-fide in the interests of employees but in the interests of employers to the prejudice of the interest of employers; or(v)that has instigated, aided or assisted the commencement or continuation of [a strike or a stoppage which has been held or declared to be illegal];(c)if its registration under the Indian Trade Union Act 1926, (XVI of 1926.) is cancelled.
