Section 12 in Bengal Trade Union Regulations, 1927
12.
An alterations of the rules of a trade union may be either-(a)Partial alteration, consisting of the addition of a new rule or part of a rule or rules to the existing rules, or of the substitution of a new rule or part of a rule or rules for any of the existing rules, or of a rescission of any of the existing rules or any part thereof without any substitution or of more than one or all of those modes ; or(b)a complete alteration consisting of the substitution of an entire set of rules for the existing set of rules.[13.] [Vide notification No. 349, dated the 8th February, 1940.] (a) Every notice of a complete or partial alteration of the rules of a trade union shall be given in Form Fl or Form F2 as the case may be.(b)In the case of a complete alteration of rules, Schedule II of Form A must be enclosed, duly filled in, showing the provision made in the altered rules for the matters detailed in section 6 of the Act.(c)The Registrar, on receiving any such notice, may take such steps as he thinks fit to verify the facts stated therein and to satisfy himself that the notice is genuine, and may, if he is not so satisfied, refuse to give effect to the notice.
