Section 24(1) in The M.P. Trade Unions Regulations, 1961
(1)On receipt of the application for being entered into the list of approved unions, the Registrar, if prima facie satisfied that the union deserves to be entered in the list of approved unions, shall cause to be put up a notice on the premises of all undertakings in the industry in that local area at such conspicuous places, as he may deem fit, inviting objections within one month against the entry of the union in the approved list.
