Section 9 in Kerala Recognition of Trade Unions Act, 2010
9. Recognition of Trade Union.
(1)On receipt of the Registrar's Certificate directing recognition of Trade Unions under section 5, the employer or employers, as the case may be, shall grant in the prescribed manner and within the prescribed time, recognition to the Trade Unions as the sole bargaining agent or principal bargaining agent or constituent of the joint bargaining council, as the case may be, in relation to the industrial establishment or class of industry m a local area, as the case may be, to which the certificate relates.(2)A Trade Union recognised under sub-section (1) shall also be recognised as the sole bargaining agent or principal bargaining agent or as a constituent of the joint bargaining council, as the case may be, by every federation, association or organisation of employers pertaining to the same industrial establishment or class of industry in the local area, as the case may be.(3)Any recognition granted under this section shall be operative, subject to the provisions of section 6, for a period of three years from the date on which such recognition is granted by the employer:Provided that such recognition shall continue to be operative, after the expire of three years, for a period of six months or until a fresh recognition is granted in its place, whichever is earlier.
