Section 24 in The Maharashtra Industrial Relations Act, 1946
24. Removal from approved list.
The Registrar shall remove a union from the approved list if its registration under the Indian Trade Unions Act, 1926, is cancelled, and may also so remove a union if after holding such inquiry if any as he deems fit, he is satisfied that it—(i)was entered in the list under mistake, misrepresentation or fraud; or(ii)has, since being included in the approved list, failed to observe the conditions specified in section 23:Provided that, the Registrar shall not, for a period of six months from the com-mencement of the Bombay Industrial Relations (Extension and Amendment) Act, 1964, remove any union ertered in the apporved list before such commencement, on the ground that such union has failed to observe any additional conditions introduced in section 23 by the Act aforesaid.Explanation.—For the purposes of clause (ii), failure by a union deemed to be approved union under section 23B to make rules providing for matters specified in section 23 within a period of six months from the commencement of the Bombay Industrial Relations (Extension and Amendment) Act, 1964, shall be deemed to be failure to observe the conditions specified in section 23.
