Section 16(2) in Telangana Industrial Workers (Representation, Participation in Management and Relief) Act, 1998
(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.
