Section 6 in Kerala Recognition of Trade Unions Act, 2010
6. Withdrawal or Cancellation of certificate for recognition.
- A certificate for recognition issued to a Trade Union may be withdrawn or cancelled by the Registrar, it he is satisfied that the certificate has been obtained by fraud or misrepresentation or that the Trade Union has ceased to exist or the Trade Union has lost the requisite percentage of membership or has violated any of the provisions of this Act:Provided that not less than 30 days' notice in writing specifying the ground on which it is proposed to withdraw or cancel the certificate and opportunity of being heard shall be given by the Registrar to the Trade Union concerned before the certificate is withdrawn or cancelled.
