Section 36 in Kerala Recognition of Trade Unions Rules, 2011
36. Granting of certificate of recognition to the Trade Union.
(1)On the basis of the certificate for recognition issued by the Registrar. under section 5, the employer of an industrial establishment or a class of industry as the case may be, shall grant recognition to the Trade Union. as sole bargaining agent or principal bargaining agent or constituent of the joint bargaining council in the industrial establishment or class of industry as the case may be as suggested by the Registrar, in Form F.(2)The certificate referred in sub-rule (1) shall be granted within seven days from the date of receipt of certificate for recognition from the Registrar. As soon as the certificate is issued, it shall be communicated to the Registrar in writing with the details of the name and address of the trade union, number and date of its issue etc. by the employer of the industrial establishment or the class of industry as the case may be. On receipt of the communication regarding issue of the certificate, necessary entries have to be made in the Register maintained by the Registrar.
