Section 7(2) in Kerala Recognition of Trade Unions Rules, 2011
(2)If there is only one applicant Trade Union in respect of an industrial establishment or a class of industry in a local area, as the case may be, and the Registrar is satisfied on the enquiry of the application held under rule 5 that the Trade Union fulfills all the conditions laid down in sub-section (3) of Section 4, he shall enter the name of the Trade Union in the Register of Trade Unions in Form C and grant a certificate in Form D as referred to in rule 8.
