Section 19 in The Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971
19. Obligations of recognised union.
- The rules of union seeking recognition under this Act shall provide for the following matters, and the provisions thereof shall be duly observed by the union, namely:-(i)the membership subscription shall be not less than fifty paise per month;(ii)the Executive Committee shall meet at intervals of not more than three months;(iii)all resolutions passed, whether by the Executive Committee or the general body of the union, shall be recorded in a minute book kept for the purpose;(iv)an auditor appointed by the State Government may audit its account at least once in each financial year.
