Section 16(b) in The M.P. Industrial Relations Act, 1960
(b)if after giving notice to such union to show cause why its recognition should not be cancelled on the grounds specified therein and after holding an enquiry in the prescribed manner he is satisfied-(i)that it was recognised under mistake, misrepresentation or fraud; or(ii)that the membership of the union has for a continuous period of three months fallen below the minimum required under Section 14 for its recognition :
