Section 11 in The M.P. Trade Unions Regulations, 1961
11. Transfer of head office of a Trade Union.
(1)The Registrar, on receipt of a notice of removal of the registered office to another State, shall forward to the Registrar of the State to which the head office of the Trade Union has been transferred, a copy of all the entries contained in the register prescribed by Regulation 5 and a copy of the rules of the union.(2)Where the head office of a Trade Union is transferred from another State to the State of Madhya Pradesh, the Registrar shall, on receipt of particulars relating to the 'Trade Union from the Registrar from whose jurisdiction the transfer has been effected, enter these particulars in his register and notify that fact that he has done so to the Secretary of the Trade Union.
