Section 23A in The Gujarat Industrial Relations Act, 1946
23A. [ Approved union to continue to be so for altered local area for some time. [Section 23A was inserted by Bombay 63 of 1953, section 7.]
- Notwithstanding anything contained in section 23, if there is any alteration in the local area or areas,-(a)an approved union in an industry in the altered local area or areas, or(b)where two or more approved unions exist in an industry in the altered local area or areas the union having the largest membership, whether by agreement of the other approved union or as determined by the Registrar after such inquiry as he deems fit,[shall continue to have all the rights and privileges of an approved union in respect of its members] [This proviso was added by Gujarat 22 of 1966, section 6(c)(ii).] for the altered local area or areas, as the case may be for a period of twelve months from the date on which such alteration is effected, or where such approved union or any other union in the altered local area or areas makes an application under section 23 within such period until the disposal of such application by the Registrar.] [This portion was substituted for the third proviso by Gujarat 8 of 1962, section 4.]
