The Registrar, on receiving an application for the cancellation of registration shall, before granting the application, satisfy himself that the withdrawal or cancellation of registration was approved by a general meeting of the trade union, or if it was not so approved that it has the approval of the majority of the members of the trade union. For this purpose he may call for such further particulars as he may deem necessary and may examine [any officer bearer or member of the union, or take such other steps as he may consider necessary].[7A. The Registrar may call upon a trade union to supply any information or to produce any documents or registers, and may inspect or cause to be inspected the officer of the trade union for the purpose of being satisfied that no action under clause (b) of section 10 is called for against the union. He may take these steps periodically or as and when he may deem necessary.] [Vide notification No. 2474, dated the 9th August, 1939.][8. The Registrar shall when he proposes to withdraw or cancel the certificate of registration of a trade union under clause (b) of section 10 of the Act cause a notice in Form E to be served on the trade union through its Secretary, in person or by registered post with a form for acknowledgement.] [Vide notification No. 3311 Corn., dated the 11th July, 1931.]
