Section 9(3) in Kerala Recognition of Trade Unions Act, 2010
(3)Any recognition granted under this section shall be operative, subject to the provisions of section 6, for a period of three years from the date on which such recognition is granted by the employer:Provided that such recognition shall continue to be operative, after the expire of three years, for a period of six months or until a fresh recognition is granted in its place, whichever is earlier.
