Section 12(7) in The M.P. Housing Board Regulations, 1977
(7)Formation of union. - The Board reserves the right to accord recognition to one or more associations of the employees of the Board subject to the following conditions :-(i)The said association shall be duly registered under the law relating to the registration of societies for the time being in force.(ii)No person who is not an employee of the Board shall be an office-bearer of such an association.(iii)The constitution of the association will be subject to the approval of the Board.(iv)The accounts of the association will be subject to the approval of the Board.(v)The Board shall have the right to withdraw the recognition of an association after giving the association a reasonable opportunity of being heard. The effect of such withdrawal shall be that the association shall stand automatically dissolved.
