Section 5 in The Trade Unions (Amendment) Act, 2001
5. Amendment of section 9.-
After section 9 of the principal Act, the following section shall be inserted, namely:-9A. Minimum requirement about membership of a Trade Union.- A registered Trade Union of workmen shall at all times continue to have not less than ten per cent. or one hundred of the workmen, whichever is less, subject to a minimum of seven, engaged or em loyed in an establishment or industry with which it is connected, as its members.
