Section 18 in Telangana Industrial Workers (Representation, Participation in Management and Relief) Act, 1998
18. Term of recognised union.
(1)The term of a recognised union shall be for a period of two years from the date of grant of certificate of recognition; and shall continue thereafter till such time an application is made under section 12 and till the recognised union is determined afresh:Provided that where a union is granted recognition by a decision on an appeal filed under section 17, the term of such recognised union, shall be reckoned from the date of issue of such order.(2)No application made by any union, shall be entertained by the election authority during the period of two years from the date of grant of certificate of recognition; or from the date of order of the appellate authority, as the case may be.
