Section 6I(3) in U.P. Industrial Disputes Act, 1947
(3)[ No officer of a Union shall be entitled to represent any party unless a period of two years has elapsed since its registration under the Indian Trade Unions Act, 1926, and the Union has been registered for one trade only :Provided that an officer of a federation of unions may subject to such conditions as may be prescribed represent any party.] [Substituted by U.P. Act No. 23 of 1957.]
