Section 5(6) in Kerala Recognition of Trade Unions Act, 2010
(6)The constituents of the joint bargaining council shall have the right to participate in any negotiation, discussion or settlement concerning the workmen employed in the industrial establishment or the class of industry in the local area, as the case may be Two or more Trade Unions recognised as constituents of the joint bargaining council together having more than fifty percent of the votes in such election shall be entitled to sign any settlement in a case where there is no principal bargaining agent.
