Section 3(2) in Kerala Recognition of Trade Unions Act, 2010
(2)The Government may appoint as many Additional and Deputy Registrars for recognition of Trade Unions as it thinks fit for the purpose of exercising and discharging, under the superintendence and direction of the Registrar for recognition of Trade Unions, such powers and functions of the Registrar under this Act as it may, by order, specify and define the local limits within which any such Additional or Deputy Registrar for recognition of Trade Unions shall exercise and discharge the powers and functions so specified.
