Section 17 in M.P. Industrial Relations Rules, 1961
17.
(1)On the expiry of the period of notice under sub-section (1) of Section 17, the Registrar shall call for necessary information from the union making the application for recognition under sub-section (1) of the said section and the representative union in Form E and may call for such registers and other documents as he may consider necessary in this behalf.(2)On receipt of the information called for under sub-rule (1) and after giving both the parties an opportunity of being heard, the Registrar shall pass orders accepting or rejecting the application giving reasons therefor.(3)The Registrar shall communicate his decision to the applicant union and also to the representative union as soon as practicable.
