Section 5 in Kerala Recognition of Trade Unions Rules, 2011
5. Application for certificate for recognition of trade union.
(1)Every application for certificate for recognition of a Trade Union for an industrial establishment or a class of industry in a local area, as the case may be, shall be made in Form A in duplicate to the Registrar of the area in which the registered office of a Trade Union is functioning.(2)The application shall be accompanied by the Treasury chalan showing that the prescribed fee as specified in sub-rule (3) has been paid in the head of account maintained for the purpose.(3)The fee shall be 1000 for a certificate for recognition of a trade union. The fee so paid for a certificate for recognition of a trade union shall be non-refundable.(4)The application in duplicate together with the document specified in sub-rule (2) shall be sent by registered post or delivered in person under acknowledgement to the Registrar.(5)In the case where a certificate for recognition has been granted under sub-section (3) of section 5, subsequent application by any other Trade Union may be sent to the Registrar on the expiry of a period of six months immediately following the date of recognition of a Trade Union by the employer concerned:Provided that no such application shall Be entertained by the Registrar unless it is accompanied by a document containing the signatures of not less than ten percent or fifteen percent of the eligible workmen in the case of an industrial establishment or a class of industry in a local area as the case may be, for supporting the recognition as a constituent of the joint bargaining council.
