Section 11 in Kerala Recognition of Trade Unions Rules, 2011
11. Powers and Functions of the Returning Officer.
(1)Subject to other provisions of these rules, the Returning Officer shall be responsible for the conduct of election of the Trade Union and shall have powers,-(a)to fix the date of notification of election;(b)to fix and notify the date, place and time of election;(c)to prescribe the form of notice, nomination, letter of intimation, declaration paper, ballot paper, ballot paper cover and the envelop for election, the form of any other record to be prepared or maintained in relation to an election, the instructions to be contained in the notification etc.;(d)to decide in case of doubt, the validity or otherwise of each ballot paper or of each vote recorded thereon;(e)to fix-(i)the last date of receipt of nominations;(ii)the date of scrutiny of nominations and publication of list of Trade Unions validly nominated;(iii)the last date and time for withdrawal of candidature;(iv)the date of publication of the final list of candidature;(v)the date of issue of ballot paper;(vi)the date and time of the poll;(vii)the date and time of counting of votes; and(viii)the date and time for any other purpose in respect of conduct of the election.(f)to declare the result of each election; and(g)to exercise any other power which he deems necessary for the effective conduct of the election.(2)The Returning Officer shall, under unavoidable circumstances postpone the date or dates fixed for election or any process involved in the election at any stage with notice to the parties after recording reasons thereof:Provided that if he does so, it shall be informed to the Registrar immediately.
