Section 4 in The Trade Unions (Amendment) Act, 2001
4. Amendment of section 6.-
In section 6 of the principal Act,-(a) for clause (ee), the following clause shall be substituted, namely:-(ee)the payment of a minimum subscription by members of the Trade Union which shall not be less than-(i) one rupee per annum for rural workers;(ii)three rupees per annum for workers in other unorganised sectors; and(iii)twelve rupees per annum for workers in any other case.(b)in clause (h), for the word'' appointed'', the word'' elected'' shall be substituted;(c)after clause (h), the following clause shall be inserted, namely:-(hh)the duration of period being not more than three years, for which the members of the executive and other office- bearers of the Trade Union shall be elected.
