Section 16(1) in The Gujarat Industrial Relations Act, 1946
(1)If at any time any union (hereinafter in this section referred to as "application union") makes an application to the Registrar for being registered in place of the union already registered (hereinafter in this section referred to as "registered union") for an industry, in a local area, on the ground that it has a larger membership of employees employed in such industry the Registered shall [if a period of two years has elapsed since the date of registration of the Registered union,] [These words were inserted by Gujarat 22 of 1966, section 4(i).] call upon the registered union by a notice in writing to show cause within [thirty days] [These words were substituted for the words 'one month' by Bombay 63 of 1953, section 5(1).] of the receipt of such notice why the applicant union should not be registered in its place. An application made under this sub-section shall be accompanied by such fee as may be prescribed:[Provided that the Registrar shall not entertain any application for registration of a union, unless a period of one year has elapsed since the date of disposal of the previous application of the union] [This proviso was added by Gujarat 22 of 1966, section 4(ii).]
