Section 12(5) in Telangana Industrial Workers (Representation, Participation in Management and Relief) Act, 1998
(5)Where objections are received by the election authority, the election authority shall determine the recognised union by holding elections.Explanation. - For the purpose of this section, eligible union means a union:-(i)which has been functioning for not less than one year from the date of its registration; and(ii)which is not a craft union.
