Section 5(5) in Kerala Recognition of Trade Unions Rules, 2011
(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.
