Section 13 in Kerala Recognition of Trade Unions Rules, 2011
13. Publication of the Electoral Roll.
(1)The electoral roll shall be published within seven days from the date of notification of the election. The Registrar shall make arrangements with the employer of the industrial establishment or a class of industry in a local area as the case may be to display the electoral roll in the notice board of the respective industrial establishment or a class of industry. The Registrar shall also make arrangements with the employer concerned to supply the copy of the electoral roll to all the registered Trade Unions in .the industrial establishment or a class of industry as the case may be immediately after its publication in the notice board.(2)The Returning Officer shall also make arrangements for the workmen if any, who arc not members of any of the Trade Unions in an industrial establishment or a class of industry as the case may be on request, to inspect the electoral roll maintained in the office of the Returning Officer.(3)Any objection to the electoral roll shall be submitted to the Returning Officer within seven days, after the date of publication of the electoral roll and the Returning Officer shall take a decision within 5 days on such objection if any, and arrange the publication of the electoral roll immediately with necessary changes if any, in the notice board of the industrial establishment or the class of industry as the case may be. The decision of the Returning Officer with regard to the electoral roll shall be final.
