Section 22(2) in The Trade Unions (Amendment) Act, 2001
(2)Save as otherwise provided in sub- section (1), all office- bearers of a registered Trade Union, except not more than one- third of the total number of the office- bearers or five, whichever is less, shall be persons actually engaged or employed in the e tablishment or industry with which the Trade Union is connected.Explanation.- For the purposes of this sub- section, an employee who has retired or has been retrenched shall not be construed as outsider for the purpose of holding an office in a Trade Union.
