Section 61(1) in The Industrial Disputes (Central) Rules,1957
(1)Every registered trade union connected with an industrial establishment, to which the Act applies, shall communicate to the employer before the [30th April] [ Substituted by G.S.R. 1283 dated 28.5.1969.] every year, the names and addresses of such of the officers of the union who are employed in that establishment and who, in the opinion of the union should be recognised as "protected workmen ". Any change in the incumbency of any such officer shall be communicated to the employer by the union within fifteen days of such change.
