Section 5B in Bengal Trade Union Regulations, 1927
5B.
When the Registrar registers a change of name under sub-section (3) of section 25 of the Act, he shall certify under this signature at the foot of the certificate issued under Regulation 5 that the new name has been registered. The Secretary shall present the certificate to the Registrar for making this entry.[5C.] [Vide notification No. 2615-IR/IT-15/60, dated the 15th May, 1961.] When the head office of a trade union is transferred to West Bengal from any other State, the trade union concerned shall make an application in Form A to the Registrar for its registration in West Bengal, and shall submit along with the application the certificate of registration of the trade union in such other State in original and a copy of the entries elating to the trade union recorded in the Register maintained in the State under section 8, duly certified by the Registrar of Trade Unions of the State. The Registrar shall then enter the particulars relating to the trade union in the Register maintained by him under Regulation 4 and shall endorse upon the certificate of registration submitted by the trade union the number and date of such entry :Provided that when the name of the trade union applying for registration under this regulation is identical with, or closely resembles, the name of any other trade union registered in West Bengal, so that a confusion is, in the opinion of the Registrar, likely to arise regarding their identity, the Registrar may require the applicant trade union to change its name and may refuse to take action as aforesaid until the name of the applicant trade union is changed as required by him.[6. Cancellation of registration. - The application of a trade union for the withdrawal or cancellation of a certificate of registration shall be in Form D. The application shall be verified and duly signed by the President or Secretary or any seven members of the trade union.] [Vide notification No. 3311 Corn., dated the 11th July, 1931.]
