Section 12 in Telangana Industrial Workers (Representation, Participation in Management and Relief) Act, 1998
12. Application for recognition.
(1)Where, in any establishment or unit more than one eligible unions are functioning, any of such unions may apply to the election authority to be considered as a recognised union for such an establishment, or unit or for both as the case may be.(2)An eligible union whose operations do not extend to the whole of the establishment but are restricted to one, or more units thereof, shall be entitled to apply for recognition only for such unit or units.(3)On receipt of such application, the election authority shall address all the eligible unions in the establishment or units inviting objections to be filed, if any within such period as may be prescribed:(4)If no objections are received, the election authority shall grant to the applicant union a certificate of recognition for the establishment, or unit of for both as the ease may be.(5)Where objections are received by the election authority, the election authority shall determine the recognised union by holding elections.Explanation. - For the purpose of this section, eligible union means a union:-(i)which has been functioning for not less than one year from the date of its registration; and(ii)which is not a craft union.
