Section 36(2) in Kerala Recognition of Trade Unions Rules, 2011
(2)The certificate referred in sub-rule (1) shall be granted within seven days from the date of receipt of certificate for recognition from the Registrar. As soon as the certificate is issued, it shall be communicated to the Registrar in writing with the details of the name and address of the trade union, number and date of its issue etc. by the employer of the industrial establishment or the class of industry as the case may be. On receipt of the communication regarding issue of the certificate, necessary entries have to be made in the Register maintained by the Registrar.
