Section 24 in Bombay Industrial Relations Act, 1946
24. Removal from approved list. - The Registrar shall remove a union from the approved list if its registration under the Indian Trade Union Act, 1926, is cancelled, and may also so remove a union if after holding such inquiry if any as he deems fit, he is satisfied that it
(i)was entered in the list under mistake, misrepresentation or fraud, or (XVI of 1926.)(ii)has, since being included in the approved list, failed to observe the conditions specified in section 23, [or][(ii) as instigated, added or assisted the commencement or continuance of a strike or a stoppage which has been held or declared to be illegal],
