Section 13(1) in Kerala Recognition of Trade Unions Rules, 2011
(1)The electoral roll shall be published within seven days from the date of notification of the election. The Registrar shall make arrangements with the employer of the industrial establishment or a class of industry in a local area as the case may be to display the electoral roll in the notice board of the respective industrial establishment or a class of industry. The Registrar shall also make arrangements with the employer concerned to supply the copy of the electoral roll to all the registered Trade Unions in .the industrial establishment or a class of industry as the case may be immediately after its publication in the notice board.
