Section 13(1) in The Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971
(1)The Industrial Court shall cancel the recognition of a union if after giving notice to such union to show cause why its recognition should not be cancelled, and after holding an inquiry, it is satisfied,-(i)that it was recognised under mistake, misrepresentation or fraud; or(ii)that the membership of the union has, for a continuous period of six calendar months, fallen below the minimum required under section II for its recognition:Provided that, where a strike (not being an illegal strike under the Central Act) has extended to a period exceeding fourteen days in any calendar month, such month shall be excluded in computing the said period of six months:Provided further that, the recognition 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 recognised union has, after its recognition, failed to observe any of the conditions specified in section 19; or(iv)that the recognised union is not being conducted bona fide in the interest of employees, but in the interests of employer to the prejudice of the interest of employees; or(v)that it has instigated, aided or assisted the commencement or continuation of a strike which is deemed to be illegal under this Act; or(vi)that its registration under the Trade Unions Act, 1926, (XVI of 1926) is cancelled; or(vii)that another union has been recognised in place of a union recognised under this Chapter.
