Section 16 in Telangana Industrial Workers (Representation, Participation in Management and Relief) Act, 1998
16. Recognition in case of single union.
(1)Wherein an establishment or unit only one union is registered, it may apply in the prescribed form to the election authority for recognition.(2)On receipt of such application, the election authority shall grant a certificate of recognition to such union in the form prescribed:Provided that such certificate shall not be granted unless such union:-(i)is the only union registered;(ii)enjoys a membership of not less than fifteen percent of the eligible voters in the establishment or the unit as the case may be;(iii)has its operations extending over the establishment or the unit as the case may be; and(iv)is not a craft union.(3)The election authority shall communicate to the employer concerned the name of the recognised union.
