Section 8(1) in THE INDUSTRIAL RELATIONS CODE, 2020
(1)Every application for registration of a Trade Union shall be made to the Registrar electronically or otherwise and be accompanied by-(a)a declaration to be made by an affidavit in such form and manner as may be prescribed;(b)copy of the rules of the Trade Union together with a copy of the resolution by the members of the Trade Union adopting such rules;(c)a copy of the resolution adopted by the members of the Trade Union authorising the applicants to make an application for registration; and(d)in the case of a Trade Union, being a federation or a central organisation of Trade Unions, a copy of the resolution adopted by the members of each of the member Trade Unions, meeting separately, agreeing to constitute a federation or a central organisation of Trade Unions.Explanation. - For the purposes of this clause, resolution adopted by the members of the Trade Union means, in the case of a Trade Union, being a federation or a central organisation of Trade Unions, the resolution adopted by the members of each of the member Trade Unions, meeting separately.
