Section 22(1) in THE INDUSTRIAL RELATIONS CODE, 2020
(1)Where a dispute arises between-(a)one Trade Union and another; or(b)one or more workers who are members of the Trade Union and the Trade Union regarding registration, administration or management or election of office-bearers of the Trade Union; or(c)one or more workers who are refused admission as members and the Trade Union; or(d)where a dispute is in respect of a Trade Union which is a federation of Trade Unions and office-bearer authorised in this behalf by the Trade Union,an application may be made in such manner as may be prescribed to the Tribunal having jurisdiction over the area where the registered office of the Trade Union or Trade Unions is located for adjudication of such disputes.
