Section 4(3) in Kerala Recognition of Trade Unions Act, 2010
(3)No Trade Union shall be eligible to apply for issue of a certificate for recognition under sub-section (1) unless, -(i)it has been functioning as a registered Trade Union in an industrial establishment or the class of industry in the local area, as the case may be, for a period of at least six months immediately preceding the date of filing of such application;(ii)the membership thereof is open to all workmen employed in the industrial establishment or the class of industry in the local area, as the case may be.
