Section 3 in Kerala Recognition of Trade Unions Rules, 2011
3. Powers of the Registrar.
(1)The Registrar shall, have the power to do all or any of the following matters, namely: -(a)To make such examination and hold such enquiry as may be necessary, for ascertaining whether the provisions of this Act have been or are being complied with for carrying out the purposes of the Act or the rules made thereunder;(b)To require the production of any register or any document required to be maintained under any law for the time being in force by the employer or the Trade Union as the case may be;(c)To enter at all reasonable times and with such assistance if any, person in the service of the Government or of any local authority as he thinks fit, any premises which is or which he has reason to believe is an industrial establishment or any class of industry;(d)To make such inspection of the premises and of any prescribed registers, records and notices, and take on the spot or otherwise evidence of any person as he may deem necessary, for carrying out the purposes of the Act;(e)To appoint any officer for assisting the Returning Officer for the conduct of election under the Act;(f)To issue certificates to the employer for recognition as per the provisions of the Act;(g)To exercise such other powers as may be necessary for carrying out the purposes of the Act.
