Section 5(5) in Kerala Recognition of Trade Unions Act, 2010
(5)The Registrar shall record the names of such Trade Unions as have secured not less than ten per cent of votes east by the workmen employed in any class of industry in the local area or not less than fifteen per cent of votes cast by the workmen employed in the concerned industrial establishment, as the case may be, in the prescribed register to be maintained by him for the purpose and grant certificates in the prescribed manner and within such time as may be prescribed to such Trade Unions directing the employer concerned to recognise such Trade Unions as constituents of the joint bargaining council in respect of the industrial establishment or the class of industry in the local area, as the case may be, and from amongst such unions, the Trade Union securing, the largest number of votes shall be given a certificate in the prescribed manner and within such time as may* be prescribed directing the employer concerned to recognise the same as the principal bargaining agent in the joint bargaining council in respect of the industrial establishment or the class of industry in the local area, as the case may be, provided the said Union has secured not less than forty percent of the votes cast by the workmen.
