Section 18(1) in Telangana Industrial Workers (Representation, Participation in Management and Relief) Act, 1998
(1)The term of a recognised union shall be for a period of two years from the date of grant of certificate of recognition; and shall continue thereafter till such time an application is made under section 12 and till the recognised union is determined afresh:Provided that where a union is granted recognition by a decision on an appeal filed under section 17, the term of such recognised union, shall be reckoned from the date of issue of such order.
