Section 23(4) in Bombay Industrial Relations Act, 1946
(4)Any union complying with the conditions specified in sub-section (1) and having a larger membership in an industry in a local area than an approved union for such industry [in that local area] shall on application in that behalf be entered in the approved list in place of such approved union [by the Registrar after holding such inquiry as he deems fit] [if he is satisfied that the membership of the applicant union had in the calendar month in which the application was made as also in the calendar month immediately preceding it was respectively larger than the membership of the approved unions is those months. The provisions of sub-section (3) shall mutatis mutandis apply to such application]:[Provided that the Registrar shall not entertain-(a)any such application unless a period of two years has elapsed since the approved union was entered in the approved list;(b)any fresh application by the same union, unless a period of one year has elapsed from the date of disposal of its previous application by the Registrar.][23A. Approved union to continue to be so for altered local area for some time. - Notwithstanding anything contained in section 23, if there is any alteration in the local area or areas,-(a)an approved union in an industry in the altered local area or areas, or(b)where two or more approved unions exist in an industry in the altered local area or areas the union having the largest membership, whether by agreement of the other approved union or as determined by the Registrar after such inquiry as he deems fit,[shall continue to have all the rights and privileges of an approved union in respect of its members] for the altered local area or areas, as the case may be for a period of twelve months from the date on which such alteration is effected, or where such approved union or any other union in the altered local area or areas makes an application under section 23 within such period until the disposal of such application by the Registrar.]
