Section 9(5) in THE INDUSTRIAL RELATIONS CODE, 2020
(5)The certificate of registration of a Trade Union may be withdrawn or cancelled by the Registrar,-(i)on the application of the Trade Union verified in such manner as may be prescribed; or(ii)on the information received by him regarding the contravention by the Trade Union of the provisions of this Code or the rules made thereunder or its constitution or rules; or(iii)if he is satisfied that the members in a Trade Union falls below ten per cent. of total workers or one hundred workers, whichever is less:Provided that not less than sixty days previous notice in writing specifying the grounds on which it is proposed to cancel the certificate of registration of a Trade Union shall be given by the Registrar to the Trade Union before the certificate of registration is cancelled otherwise than on the application of the Trade Union.
