(1)Every Notice under sub-section (1) of section 28B to other Trade Unions functioning in the concerned industrial establishment or the class of industry in a local area, as the case may be, shall be given by the Registrar in Form J. Simultaneously, the notice shall be published by the Registrar in the Official Gazette. The notice shall also specify the date within which the application for recognition shall be made by the willing Trade Unions together with the prescribed tees.(2)On receipt of the copy of the notice, the Manager or the General Manager or any other functionery, as the case may be, on behalf of the management of the company, shall display it in the general notice board for information of all concerned.
