Section 37 in Kerala Recognition of Trade Unions Rules, 2011
37. Manner and conditions under which the Trade Unions may raise issues.
(1)Issues if any shall he raised in writing by recognized Trade UnionS to the employer of the industrial establishment or the class of industry in the local area as the case may be, for which the said Trade Union is recognized.(2)If any issue is raised, the employer of the industrial establishment or the class of industry of a local area as the case may be, shall convene a meeting of the Trade Union or the parties concerned as early as possible and resolve the issue.(3)If, in the course of the discussion, a settlement is arrived at, the employer shall prepare the settlement in the form of a Memorandum specified in Form Fill of the Kerala Industrial Disputes Rules, 1957 and forward the same to the Conciliation Officer appointed under the Industrial Disputes Act, 1947 (Central Act 14 of 1947) of the area concerned.(4)If no settlement is arrived at, in the course of the discussion, the parties shall have the right to deal with and redress their grievances under, the provisions of the Industrial Dispute Act, 1947 (Central Act 14 of 1947).
