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Bengal Presidency - Act

Bengal Trade Union Regulations, 1927

BENGAL PRESIDENCY
India

Bengal Trade Union Regulations, 1927

Rule BENGAL-TRADE-UNION-REGULATIONS-1927 of 1927

Published on 24 March 1927
Commenced on 24 March 1927
[This is the version of this document from 24 March 1927.]
[Note: The original publication document is not available and this content could not be verified.]

Bengal Trade Union Regulations, 1927Published vide No. 2188 Com.-24th March, 1927In exercise of the Powers conferred by section 29 of the Trade Unions Act, 1926 (XVI of 1926), read with section 22 of the General Clauses Act, 1897 (X of 1897) the Governor-in-Council is pleased to make the followings

1.

(1)These regulations may be called the Bengal [Trade Union Regulations, 1927.] [Vide notification No. 527 Corn., dated the 15th February, 1939.]

(2)[These regulations apply to trade unions whose] [Vide notification No. 527 Corn., dated the 15th February, 1939.], [head office are situated in the Province of Bengal.] [Vide notification No. 3083 Corn., dated the 30th July, 1945.]

2.

In these regulations-

(a)"the Act" means the Trade Unions Act, 1926 ;

(b)"Form" means a form appended to these regulations ; and

(c)"section" means a section of the Act.

3.

Every application for registration of a trade union shall be made in Form A.[3A.] [Vide notification No. 4538 Corn., dated the 27th August, 1927 and No. 549 Corn., dated the 8th February, 1940.] When the Registrar calls for further information from a trade union under sub-section (1) of section 7, the Secretary of such union shall, if the Registrar so requires, supply such information by allowing the Registrar (or any person deputed by him in this behalf) to inspect any document, register or other paper of the union.

4.

The register of trade unions referred to in section 8, shall be maintained in Form B.

5.

The certificate of registration issued by the Registrar under section 9 shall be in Form C.[5A] [Vide notification No. 2474 Corn., dated the 9th August, 1939.] (1) Every notice of change of address of the head office, or change of name, or amalgamation or dissolution, of a trade union, shall be given in Form Clause Form C2, Form C3 or Form C4, as the case may be.

(2)The Registrar on receiving any such notice may take such steps as he thinks tit to verily the facts stated therein and to satisfy himself that the notice is genuine, and may, if he is not so satisfied, refuse to give effect to the notice.

5B.

When the Registrar registers a change of name under sub-section (3) of section 25 of the Act, he shall certify under this signature at the foot of the certificate issued under Regulation 5 that the new name has been registered. The Secretary shall present the certificate to the Registrar for making this entry.[5C.] [Vide notification No. 2615-IR/IT-15/60, dated the 15th May, 1961.] When the head office of a trade union is transferred to West Bengal from any other State, the trade union concerned shall make an application in Form A to the Registrar for its registration in West Bengal, and shall submit along with the application the certificate of registration of the trade union in such other State in original and a copy of the entries elating to the trade union recorded in the Register maintained in the State under section 8, duly certified by the Registrar of Trade Unions of the State. The Registrar shall then enter the particulars relating to the trade union in the Register maintained by him under Regulation 4 and shall endorse upon the certificate of registration submitted by the trade union the number and date of such entry :Provided that when the name of the trade union applying for registration under this regulation is identical with, or closely resembles, the name of any other trade union registered in West Bengal, so that a confusion is, in the opinion of the Registrar, likely to arise regarding their identity, the Registrar may require the applicant trade union to change its name and may refuse to take action as aforesaid until the name of the applicant trade union is changed as required by him.[6. Cancellation of registration. - The application of a trade union for the withdrawal or cancellation of a certificate of registration shall be in Form D. The application shall be verified and duly signed by the President or Secretary or any seven members of the trade union.] [Vide notification No. 3311 Corn., dated the 11th July, 1931.]

7.

The Registrar, on receiving an application for the cancellation of registration shall, before granting the application, satisfy himself that the withdrawal or cancellation of registration was approved by a general meeting of the trade union, or if it was not so approved that it has the approval of the majority of the members of the trade union. For this purpose he may call for such further particulars as he may deem necessary and may examine [any officer bearer or member of the union, or take such other steps as he may consider necessary].[7A. The Registrar may call upon a trade union to supply any information or to produce any documents or registers, and may inspect or cause to be inspected the officer of the trade union for the purpose of being satisfied that no action under clause (b) of section 10 is called for against the union. He may take these steps periodically or as and when he may deem necessary.] [Vide notification No. 2474, dated the 9th August, 1939.][8. The Registrar shall when he proposes to withdraw or cancel the certificate of registration of a trade union under clause (b) of section 10 of the Act cause a notice in Form E to be served on the trade union through its Secretary, in person or by registered post with a form for acknowledgement.] [Vide notification No. 3311 Corn., dated the 11th July, 1931.]

9.

The with Drawl or cancellation of a certificate shall be in Form F.[10. Deleted.] [Vide notification No. 397. dated the 15th February, 1939.]

11.

The fee payable for the registration of a trade union shall be Rs. 5.

12.

An alterations of the rules of a trade union may be either-

(a)Partial alteration, consisting of the addition of a new rule or part of a rule or rules to the existing rules, or of the substitution of a new rule or part of a rule or rules for any of the existing rules, or of a rescission of any of the existing rules or any part thereof without any substitution or of more than one or all of those modes ; or

(b)a complete alteration consisting of the substitution of an entire set of rules for the existing set of rules.

[13.] [Vide notification No. 349, dated the 8th February, 1940.] (a) Every notice of a complete or partial alteration of the rules of a trade union shall be given in Form Fl or Form F2 as the case may be.

(b)In the case of a complete alteration of rules, Schedule II of Form A must be enclosed, duly filled in, showing the provision made in the altered rules for the matters detailed in section 6 of the Act.

(c)The Registrar, on receiving any such notice, may take such steps as he thinks fit to verify the facts stated therein and to satisfy himself that the notice is genuine, and may, if he is not so satisfied, refuse to give effect to the notice.

14.

The certificate of registry of a partial or complete alteration of rules shall be in Form G.

15.

The fee payable for the registration of a complete or partial alteration of rules shall be Rs. 1 for each set of alterations made simultaneously.

16.

Any appeal made under section 11(1) of the Act must be filed within 60 days of the date on which the Registrar passed the order against which the appeal is made.

17.

Where it is necessary for the Registrar, under section 27(2) to distribute the funds of a trade union which has been dissolved, he shall divide the funds among the members of the books of the trade union at the time of dissolution in proportion to the amounts contributed by such members by way of subscription during their membership.

18.

The annual return to be furnished under section 28 shall be submitted to the Registrar by the [30th day of April in each year and shall be in Form H.] [Amended, vide Government of West Bengal, Labour Department, notification No. 24/6 Lab.. dated the 15th May, 1950.][18A.] [Vide notification No. 5512-IR/IR/IT-40/60, dated the 15th September, 1961.] For the purpose of examining the documents under sub-section (4) of section 28, the Registrar shall call upon the trade union concerned to produce only such documents relating to the trade union as may be relevant for such purpose.

19.

(1)Save as provided in sub-clauses (2), (3), (4) and (5) of this regulation, the annual audit of the accounts of any registered trade union shall be conducted by an auditor authorized to audit the accounts of companies under section 144(1) of the Indian Companies Act, 1913.

(2)where the membership of a trade union did not at any time during the financial year exceed 2,500 the annual audit of the accounts may be conducted-

(a)by an examiner of local fund accounts,

(b)by any local fund auditor appointed by the Provincial Government. Or

(c)by any person, who, having held an appointment under Government in any audit or accounts department, is in receipt of a pension of not less than Rs. 200 per mensem.

(3)where the membership of a trade union did not at any time during the financial year exceed 750, the annual audit of the accounts may be conducted-

(a)by any two persons holding office as magistrates or judges or as members of any municipal council, district board, or legislative body, or

(b)by any person, who, having held an appointment under Government in any audit o accounts department, is in receipt of a pension from Government of not less than Rs. 75 a month, or

(c)by any auditor appointed to conduct the audit of any co-operative societies by the Provincial Government or by the Registrar of Cooperative Societies or by provincial co-operative organisation recognised by Government for this purpose.

(4)where the membership of a trade union did not at any time during the financial year exceed 250, the annual audit of the accounts may be conducted by any two members of the union [other than the members of the executive of the union. Before the audit is entrusted to such members, proof of their competency to audit shall be furnished to the satisfaction of the Registrar] [Vide notification No. 2474 Corn., dated the 9th August, 1939.]

(5)Where the trade union is a federation of unions, and the member of unions affiliated it at any time during the financial year did not exceed 50, 15 or 5, respectively, the audit the accounts of the federation may be conducted as if it had not at any time during the year had a membership of more than 2,500, 750 or 250, respectively.

20.

Notwithstanding anything contained in Regulation 19, no person who at any time during the year was entrusted with, or having any connection with the disposal of, any part of the funds or securities belonging to the trade unions shall be eligible to audit the accounts of that union.

21.

The auditor or auditors appointed in accordance with the regulations shall be given access to all the books of the trade union and shall verify the annual return with the accounts and vouchers relating thereto and shall thereafter sign the auditor's declaration appended to Form H, indicating separately on that form under his signature or their signatures a statement showing in what respect he or they find the return to be incorrect, unvouched or not in accordance with the Act. The particulars given in this statement shall indicate-

(a)every payment which appears to be unauthorised by the rules of the trade union, or contrary to the provisions of the Act,

(b)the amount of any deficiency or loss which appears to have been incurred by the negligence or misconduct of any person,

(c)the amount of any sum which ought to have been but is not brought to account by any person.

22.

The audit of the political fund of a registered trade union shall be carried out along with the audit of the general account of the trade union and by the same auditor or auditors.

23.

(1)The Registrar of trade unions maintained in accordance with Regulation 4 shall be open to inspection by any person on payment of a fee of fifty paise.

(2)Any documents in the possession of the Registrar received from a registered trade union may be inspected by an member of that union on payment of a fee of fifty paise for each document inspected.

(3)Documents shall be open to inspection every day on which the office of the Registrar is open and within such hours as may be fixed for this purpose by the Registrar.

(4)[] [Vide notification No. 527 Corn., dated the 15th February, 1939.] The Registrar may supply a certified copy of any such document to a registered trade union, or a member thereof on payment of seventy-five paise for the first two hundred words [or less] and thirty-seven paise for every additional hundred words or fractional part thereof.[24.] [Vide notification No. 2474 Corn., dated the 9th August, 1939.] A notice containing extracts from the rules of the trade union providing for the time of inspection of its list of members and account books under section 20 shall be hung up in a conspicuous place in its office.Form A[See Regulation 31]Application for Registration of a Trade UnionDated the...............day of.............19.....

1. We hereby apply for the registration of a trade union the name of............................................................................

2. The address of the head office of the union is...............................................................

3. The union came into existence on the.......................day of...............................19.............and has on its roll on the date of this application.................................................................................. members). [***] [Vide notification No. 2474 Com., dated the 9th August, 1939.]

4.

The union is a union of employers/workers engaged in the ........................industry or profession.

5. The particulars required by section 5(1) (c) of the Trade Unions Act, 1926, are given in Schedule I.

6. The particulars given in Schedule II show the provision made in the rules for the matters detailed in section 6 of the Trade Unions Act, 1926.

7. (To be struck out in the case of unions which have not been in existence for one year before the date of application.)The particulars required by section5(2) of the Trade Unions Act. 1926, are given in Schedule Ill.

8. We have been duly authorised to make this application by [***] [State here whether the authority was given by a resolution of a general meeting of the union, or, if not, in what other way it was given.]

	Signature	Occupation	Address
(Signed)1234567

(9)[. When declaration from the office-bearers of the trade union that they had given their consent to their being elected as such office-bearers is given in Schedule IV.] [Vide notification No. 1742 IR/IR/IR-7/62, dated the 12th May, 1962. ]ToThe Registrar of Trade Unions, Bengal.

I

List of Officers

Time	Name	Age	Address	Occupation

Note. - Enter in this Schedule the names of all members of the executive (including all honorary or temporary members)[of the union shown in column 1 the names of any posts held by them (e.g., President, Secretary, Treasurer, etc.), in addition to their offices as members of the executive.] [Vide notification No. 2474 Com., dated the 9th August, 1939. ]

II

Reference to RulesThe numbers of the rules making provision for the several matters detailed in column 1 are given in column 2 below :

Matter	Number of rules
(1)	(2)
Name of Union
The whole of objects for which the union has beenestablished
The whole of the purposes for which the generalfunds of the union shall be applicable
The maintenance of a list of members
The facilities provided for the inspection of thelist of members by officers and members
The admission of ordinary members
The admission of honorary or temporary members
The conditions under which members are entitledto benefits assured by the rules
The conditions under which fines or forfeiturecan be imposed or varied
The manner in which rules shall be amended,varied or rescinded
The manner in which members of the executive andother officers of the union shall be appointed and removed
The safe custody of the fund
The annual audit of the accounts
The facilities for the inspection of the accountbooks by officers and members
The manner in which the union may be dissolved

III

(This need not be filled in if the union came into existence less than one year before the date of application for registration)Statement of Liabilities and Assets on the ....... day of ........19 .....

Liabilities	Rs. P.	Assets	Rs. P.
Amount of general found..Amountof political fund....Loans from-…..........................…...........................…...........................Debts due to..............................….........................Other liabilities (to bespecified)-…................................…................................Total Liabilities …..		Cash-In hands of Treasures....Inhands of Secretary....In hand hand of.................Inthe...............Bank......Securities as per list belowUnpaid subscription dueLoansto-….............................….............................….............................Immovable property.....Goodsand furniture......other assets (to be specified)….............................…............................TotalAssets........................

List of Securities

Particulars	Nominal value	Market value	In hands of

Signed 1 .. ..2 … …3……4 … …5 … …6……7 … ...

IV

We hereby declare having consent to our being elected as office-bearers of the......................................................(name of the trade union).

	Signature	Designation
Signed:1 .... .... ....2 .... ........3 .... .... ....4 .... .... ....5 .... ........6 .... .... ....7 .... .... ....8 .... ........9 .... .... ....10 .... .... ....11 .... ........12 .... .... ....13 .... .... ....14 .... ........15 .... .... ....

Form BRegister of Trade Unions

		OFFICERS
1.2.3.4.5.6	Serial No.Name of the UnionAddress of headofficeDate of registrationNumber of application fromListof members applying for registration	Year of entering office	Name	Age of entry	Address	Occupation	Year of relinquishing office	Other offices held in addition to membershipexecutive, with dates

Form CCertificate of Registration of Trade UnionNo.It is hereby certified that the.............................................................has been registered under the Trade Unions Act, 1926, this........................ day of..............19.................Seal....................................................Registrar of Trade Union, Bengal[Form C1] [Forms C1 to C4 inserted by notification No. 549 Corn., dated the 8th February, 1949.][See Regulation 5-A]Register of Change Trade UnionsName of trade union ........................................................................... Register No. ..............................Notice is hereby given as required by section 12 of the Trade Unions Act. 1926 (XVI of 1926), that the above-mentioned trade union shifted from (1) ................to (2) ................... on the (3) ..................................................... Given this day, the ............................19 ................................................................Signature of Secretary of President of the UnionToThe Registrar of Trade Union, Bengal.

(1)and (2) full postal addresses to be given.

(2)Date of change of address to be given here according to English Calendar.[Acknowledgement] [This part to be detached by the Registrar and returned to the union concerned. ]Received this day, the ...............19 .......................................a note of change of address of the registered office of the ..............(name and registration number of the trade union)................................................Registrar of Trade Union, BengalForm C2[See Regulation 5-A]Notice of Change of NameNotice is hereby given as required under section 25 of the Trade Unions Act, 1926 (XVI of 1926), that the name of the [......................] [Existing name, register number and full postal address to be written here]is proposed to be changed to [ .....................................] [The proposed name to be written here,]

2. The above-mentioned decisions was reached at a meeting of the union held on the ....................19 ...........The total number of members on the roll of the union on that date was ............................. out of this total number members ......................................attended the meeting and ...........members gave their consent to the proposed change of name. Votes were taken by ballot/votes were cast by members at the meeting, as a result whereof the proposed new name was adopted in a resolution, a certified copy of which is enclosed.

3. A true copy of the resolution authorising the undersigned to give this notice passed at the same meeting is also enclosed.

(1) .............................(2) .............................(3) .............................(4) .............................(5) .............................(6) .............................(7) .............................

Member

.....................SecretaryForm C3[See Regulation 5-A]Notice of Amalgamation of Registered Trade Unions[1] [Names and register numbers of amalgamating trade unions to be written here,] ...............register No.[...............] [Names and register numbers of amalgamating trade unions to be written here,][2] [Names and register numbers of amalgamating trade unions to be written here,] ...............register No.[...............] [Names and register numbers of amalgamating trade unions to be written here,][3] [Names and register numbers of amalgamating trade unions to be written here,]...............register No.[...............] [Names and register numbers of amalgamating trade unions to be written here,][4] [Names and register numbers of amalgamating trade unions to be written here,] ...............register No.[...............] [Names and register numbers of amalgamating trade unions to be written here,]Notice is hereby given that the above-mentioned trade unions have resolved to become amalgamated as one trade union, henceforth to be called the .............................................. and its registered office will be located at ...........................

2. A ballot of each and every of these unions was taken and the votes of not less than 50 per cent. of the total number of members of each and every union entitled to vote were recorded. Of the votes recorded not less than 60 per cent. were in favour of the proposed amalgamation. The following are the terms of the said amalgamation .................................................................................... .....................................................................................

3. A copy of the rules adopted by the amalgamated trade unions and true copies of resolutions authorising the undersigned to give this notice to the Registrar of Trade Unions, Bengal, passed by the respective unions at general meetings held on the dates mentioned on the copies of the resolutions, are enclosed.

4. Further correspondence on the subject of this amalgamation is to be addressed to ...............................

........................................................................(The Secretaries and seven members of each of the amalgamation unions are to sign here.)ToThe Registrar of Trade Unions, Bengal.Form C4[See Regulation 5-A]Notice of DissolutionName of trade union ......................Register No. ...................................Registered address .......................Notice is hereby given as required under section 27 of the Trade Unions Act, 1926 (XVI of 1926), that the above-mentioned trade union has been dissolved with effect from the .......................................19 .................

2. The decision was reached at a general meeting of the trade union held on the ......................19 ..........................Of the total number of ...................members on the rolls of the union, .....................attended the meeting and of those present ...................members were in favour of dissolution.

3. Further correspondence in regard to the union may be addressed to..............................

Given this day, the ........................................19 ...............................................................................................................(Seven members and Secretary of the union to sign this notice)ToThe Registrar of Trade Unions, Bengal.[Form D] [Vide notification No. 2474 Com., dated the 9th August, 1939.][See Section 10(a) and Regulation 6]Application for the Withdrawal or Cancellation of the Certificate of RegistrationName of trade union ...........................Register No..........................................The above-named trade union hereby applies for the withdrawal [or cancellation] of its certificate of registration issued to it. A statement of the reasons for the cancellation (or withdrawal) or the certificate of registration, duly signed by the undersigned, is enclosed.

2. [ This decision was reached at a general meeting of the union held on the ..............................and a copy of the resolution of the meeting embodying this decision and authorising the undersigned to make this application, duly attested by the Chairman of the meeting, is also enclosed.] [Score through the paragraph not required.]

2. [ A majority of the members of the union are in favour of this application.] [Score through the paragraph not required.]

3. The undersigned declare (or declares) that the statements made herein are true to the best of their (or his) knowledge and belief.

Registered Office .................President .............................OrDate ......................Secretary ..........................Any seven members ...................ToThe Registrar of Trade Unions, Bengal.Form E[See Regulation 8]Notice before withdrawal or Cancellation of Certificate of Registration.......................Trade UnionRegister No ....................Notice is hereby given that it is the intention of the Registrar to proceed on the .............................day of .........................to withdraw (or cancel) the certificate of registration of the above trade union on the following grounds unless causes be shown to the contrary in the meantime.Grounds .........................Date .....................................Registrar,Form F[See Regulation 9]Withdrawal or Cancellation of the Certificate of RegistrationIt is hereby certified that the certificate of registration. No .............. .................granted to the ..................Trade Union, the head office of which is situated at ..............has been withdrawn (on cancelled) from ...................(here insert date).Date ..................................... Registrar,[Form Fl] [Forms F1 and F2 inserted by notification No. 549 Corn., dated the 8th February, 1940.][See Regulation 13(a)]Notice of Partial Alteration of RulesName of trade union....................................Register No. ................................................Registered address .....................................Notice is hereby given as required under sub-section (3) of section 28 of the Trade Unions Act, 1926 (XIV of 1926), that partial alteration were made in rules ..........................................of the registered rules of the above-named trade union on the ...............................day of .................... 19 ......................in the manner provided in rules ....................of the said registered rules.

2. With this notice are enclosed-

(a)A certified copy of the resolution of the union making the alterations and authorising the undersigned to give this notice.

(b)A copy of the existing rules of the union marked to show where and in what way they are a altered.

(c)Two (printed or typewritten) copies of the alterations, each duly signed by the signatories to the notice, showing the rules affected as they stand after the amendment.

3. The prescribed fee of Re.1 is sent per bearer/by money order.

Given this day, the .....................19.........................

Signed)................(Signed)................(Signed)................(Signed)...............(Signed)...............

Three membersSecretaryPresident.

ToThe Registrar of Trade Unions, Bengal.Form F2[See Regulation 13(a)]Notice of Complete Alteration of RulesName of trade union .........................Register No. ..............................Registered address ...........................Notice is hereby given as required under sub-section (3) of section 28 of the Trade Unions Act, 1926 (XIV of 1926), that complete alteration were made in the registered rules of the above-named trade union on the ...................... day of................... ......................19 ...................in the manner provided for in rule ................ of the said registered rules.

2. With this notice are enclosed-

(a)A certified copy of the resolution of the union making the alterations and authorising the undersigned to give this notice.

(b)A copy of the existing rules of the union marked to indicate against each rule the number of the corresponding altered Jule or whether it has been deleted.

(c)Two copies of the altered rules, each duly signed by the signatories to this notice, which supersede the existing registered rules.

3. The numbers of the rules making provision for the several matters detailed in column 1 are given in column 2 below :

Matter	Number of rules
(1)	(2)
Name of Union
The whole of objects for which the union has been established
The whole of the purposes for which the general funds of theunion shall be applicable
The maintenance of a list of members
The facilities provided for the inspection of the list ofmembers by officers and members
The admission of ordinary members
The admission of honorary or temporary members
The conditions under which members are entitled to benefitsassured by the rules
The conditions under which fines or forfeiture can be imposedor varied
The manner in which rules shall be amended, varied orrescinded
The manner in which members of the executive and otherofficers of the union shall be appointed and removed
The safe custody of the fund
The annual audit of the accounts
The facilities for the inspection of the account books byofficers and members
The manner in which the union may be dissolved

4. The prescribed fee of Re.1 is sent per barrier/by money order.

Signed)................(Signed)................(Signed)................(Signed)...............(Signed)...............

Three membersSecretaryPresident.

ToThe Registrar of Trade Unions, Bengal.Form G[See Regulation 14]Certificate of Registration Complete/Partial Alteration of Rules....................Trade Union Register No. .................................It it hereby certified that the rule/rules, copy whereof is appended hereto, has/have been registered in substitution of rule/rules ....................Trade Union, this day of ..................Date ................................Registrar,[Form H] [As modified by notification No. 1198-1 R1IR 121-12/61, dated the 7th April, 1962. N.B. - If the Union/Federation falls under more than one catagory, the membership claimed in each category may be shown separetely, Name of Union should be given in separate statements marked 'A', 'B', 'C' and 'D'. ][See section 28 and Regulation 18]Annual Return for the year ended 31st December, 200 ..........and

Part A – 1. Name of the Union/Federation.

2. Registered address.

3. Number of date of certificate of registration.

4. Classification of Industry (to be shown as per List of Industries attached).

5. Classification of sector (Please state to which of the following four categories the Union/Federation belongs.) :

(a)Public Sector-Central Sphere,

(b)Public Sector-State Sphere,

(c)Private Sector-Central Sphere, and

(d)Private Sector-State Sphere.

I. Return to be made by Federation of Trade Unions.

6. Name of the All-India Body to which affiliated.

7. Affiliation number.

8. Date of payment of affiliation fee to the All-India Body.

9. Membership fee charged from affiliated Unions by the Federation during the year.

10. [ Number of affiliated unions at the beginning of the year and their membership.] [Name of Union should be given in separate statements marked 'A, 'B', 'C' and 'D'.]

11. [ Number of unions joining during the year and their membership.] [Name of Union should be given in separate statements marked 'A, 'B', 'C' and 'D'.]

12. [ Number of unions disaffiliated during the year and their membership.] [Name of Union should be given in separate statements marked 'A, 'B', 'C' and 'D'.]

13. [ Number of affiliated unions at the end of the year and their membership.] [Name of Union should be given in separate statements marked 'A, 'B', 'C' and 'D'.]

14. Number of members contributing to Political Fund.

15. Number of unions which paid their affiliation fee for the whole year.

16. Whether the Federation is recognised by the employer/by industry.

II. Return to be made by Individual Trade Unions.

6. Name of the All-India Body/Federation to which affiliated.

7. Affiliation number.

8. Number and date of receipt for payment of affiliation fee.

9. Membership fee per month.

10. Number of members on books at the beginning of the year.

11. Number of members admitted during the year.

12. Number of members who left during the year.

13. Number of members on books at the end of the year (i.e. on 31st March, 19

Male

Female

Total

14. Number members contributing to Political Fund.

15. Number of members who paid their subscription for the whole year

(i)Number of members whose subscriptions are in arrear for three months or less,

(ii)Number of members whose subscriptions are in arrear for more than three months.

16. Whether the Union is recognised by the employer/industry.

17. Number of bipartite agreements entered into by the Union/Federation with the employer/industry.

18. Number of disputes/cases taken up by the Union/Federation on behalf of the workmen under the following Acts :

(i)Industrial Disputes Act,

(ii)Payment of Wages Act,

(iii)Minimum Wages Act,

(iv)Workmen's Compensation Act,

(v)Employees' State Insurance Act,

(vi)Any other Act,

19. A copy of the rules of the Union/Federation corrected up to the date of dispatch of this return is appended.

20. Part B of the return overleaf has been duly completed.

Dated the ...................Secretor .

Part B – Statement of Liabilities and Assets on the 31st day of March, 19 .......

Liabilities	Rs. P.	Assets	Rs. P.
Amount of general fund.....Amount ofpolitical fund.....Loan from .....Debts due to.....Otherliabilities (to be (specified)		Cash—In hands ofTreasurer.....In hands of Secretary.....In hand of....Inthe.....Bank....In the.....Bank....Securities as per listbelow:Unpaid subscription due for(a) The year(b)Previous yearLoans to—(a)Office-bearers(b) Members(c) OthersImmovable property-Goods andfurniture...Other assets (to be specified)
Total Liabilities....		Total Assets...

List of Securities

Particulars	Face value	Cost price	Market price at date on which accounts have beenmade up	In hands of

Treasurer

Income	Rs. P.	Expenditure	Rs. P
Balance at the beginning of theyear...Subscription from member'sdonations...Loans from...Sale of periodicals, books,rules, etc.Interest on investments...Income from miscellaneous sources to be specified)...		Salaries, allowance and expensesof office-bearersTravelling allowances, salaries,allowances and expenses of establishment...Auditor's fees...Legal expenses-Expenses inconducting trade disputes..Compensation paid to members forloss arising out of trade disputes...Funeral, old-age, sickness,unemployment benefits, etc....Education, social and religiousbenifit...Cost of publishing periodicals...Rents, rates and taxes...Stationery, printing andpostage...Affiliation fee paid during theyear...Expenses incurred under section15(j) of theTrade Unions Act, 1926 (to be specified)...Other expenses (to be specified)Balance at the end of the year ...
Total ...		Total ....

Political Fund Account

	Rs. P		Rs. P.
Balance at thebeginning of the year …Contributions from members at .......per member...		Payment made onobjectsspecified under section16(2) of the Trade UnionsAct, 1926 (to be specified)...Expenses ofmanagement (to be fully specified)Balance at end of the year
Total ....		Total ....

TreasurerAuditor's DeclarationThe undersigned, having had access to all the books and accounts of the .......................Union/Federation, and having examined the foregoing statements and verified the same with account vouchers relating thereto, now sign the same as found to be correct, duly vouched and in accordance with the law subject to the remarks, if any, appended hereto and also certify that the ......................Union/Federation had properly maintained its membership register and its accounts and the members had paid their membership subscriptions to the ..........................Union/Federation as shown in the foregoing statement of the general fund account of the ..................Union/Federation subject to the remarks, if any, appended hereto.Auditor.Auditors.The following changed of office-bearers have been made during the year.Officers-Relinquishing Office

Name	Office	Date of relinquishing office

Officers Appointed

Name	Date of birth	Private address	personal occupation	Title of position held in Union/Federation	Date on which appointment in Col. 5 was taken up	Other office held in addition to membership ofexecutive with date
1	2	3	4	5	6	7

ElectionDate of last election of office-bearers........Date of next election of office-bearers........SecretaryA complete list of office-bearers for the ensuing year including honorary officers is given below :

Name	Date of birth	Private address	Title of position held in Union/ Federation	Date of election
1	2	3	4	5

SecretaryConsent of OfficersWe hereby declare having given consent to our being elected as off ice bearers of ...............(name of the Trade Union).

Signed	Signature	Designation
1. ... ... …2. ... ...…3. ... ... …4. ... ... …5. ...... …6. ... ... …7. ... ... ...

List of IndustriesDivision 0-Agriculture, Forestry, Fishing, etc.

010. Agriculture and Livestock Production :

(a)Cultivation and tillage of soil, dairy farms, production of agricultural or horticultural commodities, sugarcane, raising of livestock, bees or poultry farm, sericulture, wool shearing, etc.

(b)Plantations

1. Tea.

2. Coffee.

3. Rubber.

4. Others including cinchona, cardamum cashew and pepper.

(c)Gins and Presses

1. Cotton Gining and Bailing.

2. Jute Presses.

3. Well Bailing and Pressing.

4. Others.

021. Forestry.

022. Logging.

030. Hunting, Trapping and Game Propagation. 040. Fishing.

Division 1-Mining and Quarrying

110. Coal Mining.

121. Iron Ore Mining.

122. Other Metal Mining.

(a)Manganese.

(b)Gold.

(c)Others

130. Crude Petroleum and Natural Gas.

140. Stone quarrying, Clay and Sandpits.

190. Non-metallic Mining and Quarrying not elsewhere classified

(a)Mica Mining.

(b)Others Mining.

(c)Coal Quarries.

(d)Other Quarries.

Division 2-3-Manufacturing

200. Food (except Beverages).

201. Slaughtering, Preparation and Preserving of Meat.

202. Manufacturing of Dairy Products :

(a)Ghee and Ghee Products.

(b)Others.

203. Canning and Preservation of Fruits and Vegetables.

204. Canning and Preserving of Fish and Other sea foods.

205. Grain Mill Products :

(a)Flour Mills.

(b)Rice Mills.

(c)Dal Mills.

206. Bakery Products.

207. Sugar Factories and Refineries :

(a)Sugar.

(b)Gur

208. Manufacturer of Cocoa, Chocolates and Sugar Confectionery.

209. Miscellaneous Food Preparations :

(a)Edible Oils (other than Hydrogenated Oils).

(b)Hydrogenated Oil Industry.

(c)Decortication of Groundnut.

(d)Others.

21. Beverages:

211. and 213. Distilleries and Breweries (including power Alcohol Manufacturing)

212. Wine Industries.

214. Soft Drinks and Carbonated Water Industries.

22. Tobacco.

220. Tobacco Manufactures :

(a)Sidi Industry.

(b)Cigar.

(c)Cigarette.

(d)Snuff.

(e)Jorda.

(f)Others.

23. Textiles.

231. Spinning, Weaving and Finishing of Textiles :

(a)Cotton Mills.

(b)Jute Mills.

(c)Silk Mills

(i)Artificial Silk and Yarn.

(ii)Others.

(d)Woollen Mills.

(e)Others.'

239.

, Manufacturer of Textiles not elsewhere classified :

(a)Coir Factories.

(b)Others.

232. and 233. Others.

24. Footwear, Other Wearing Apparel and Made-up Textile Goods.

241. Footwear (except Rubber Footwear).

242. to 244, Others.

25. Wood and Cork (except Furniture). 250. (a) Saw Mills.

(b)Plywood.

(c)Others.

26. Furniture and Fixtures.

27. Paper and Paper Products.

271. (a) Pulp.

(b)Paper.

(c)Paper, Card and Straw Board.

(d)Other Products.

272. Manufacture of Articles of Pulp, Paper and Paper Board.

28. Printing, Publishing and Allied Industries.

291. Tanneries and Leather Finishing.

292. Manufacture of Leather Products (except Footwear and other Wearing Apparel).

30. Rubber and Rubber Products :

(a)Footwear.

(b)Tyres.

(c)Others.

31. Chemical and Chemical Products.

311. Basic Industrial Chemicals :

(a)Heavy Chemicals

(i)Acid.

(ii)Alkali.

(iii)Salt.

(iv)Others.

(b)Fertilizers

(i)Bone Factories.

(ii)Others.

(c)Ammunitions.

(d)Plastic Materials.

(e)Others.

312. Vegetable and Animal Oils and Fats :

(a)Vegetable Oils and Fats (except Edible).

(b)Animal Oils and Fats (except Edible). 319. Miscellaneous :

(a)Medical and Pharmaceutical Products.

(b)Soaps.

(c)Paints, Varnishes and Lacquers, etc.

(d)Matches.

(e)Lac (including Shellac).

(f)Dyes.

(g)Others.

32. Products of Petroleum and Coal.

321. Petroleum Refineries ;

(a)Petroleum.

(b)Kerosene.

322. Coke Ovens. 329. Other Products.

33. Non-metal Mineral Products (except Products of Petroleum and Coal). 331. Structural Clay Products :

(i)Brick Kilns.

(ii)Tiles.

(iii)Others.

332. Glass and Glass Products (except Optical Lenses).

333. Pottery, China and Earthenware.

334. Cement.

339. Non-metallic Mineral Products not elsewhere classified :

(a)Mica Industries.

(b)Asbestos, Hume Pipes, Blocks, Prefabricated Products.

(c)Others.

34. Basic Metal Industries.

341. Ferrous (Iron and Steel) :

(a)Metal Extracting and Refining.

(b)Metal Conversion, Metal Rolling, Tube and Write Drawing.

(c)Metal Founding.

(d)Others.

342. Non-ferrous :

(a)Metal Extracting and Refining.

(b)Metal Conversion, Metal Rolling, Tube and Wire Drawing.

(c)Metal Founding.

(d)Others.

35. Manufacturer of Metal Products (except Machinery and Transport Equipment).

350. Metal Products :

(a)Metal Containers and Steel Trunks ; Cutlery, Locks, etc. ; Bolts, Nuts, Nails, Sprints, Chains, etc. ; Metal Galvanizing, Tinning, Plating, Lacquering, Type Founding, Welding, Safe and Vaults.

(b)Gun and Shell Factories.

(c)Others.

36. Manufacture of Machinery (except Electoral Machinery).

360. (a) Hydraulic, Ventilating and Pneumatic Machinery, Prime Movers and Boilers and Agricultural Implements.

(b)Machine Tools and Accessories.

(c)Combustion Engines and Power-driven Pumps.

(d)E.M.E. Workshops.

(e)Repair and Service Workshops.

37. Electrical Machinery, Apparatus, Appliances and Supplies.

370. (a) Heavy Electric Motors and Machinery.

(b)Equipment for Generation, Storage, Transmission, Transformation and Distribution of Electric Energy.

(c)Telegraph and Telephone Workshops.

(d)Electric Fans, Lamps, Batteries, Dry Cells and Storage, Radio Receivers, Wireless, Apparatus Service Meters and Paid Instruments.

(e)Others.

38. Transport Equipment.

381. Ship Building.

382. Manufacture and Repair of Rail-road Equipment :

(a)Railway Workshops

(i)Wagons and Coaches.

(ii)Others.

(b)Tramway Workshops

(i)Tramway Cars.

(ii)Others.

383. Motor Vehicles.

385. Bicycles.

386. Air Craft :

(a)Aeroplanes, Aircraft Parts and Assemblage.

(b)Others.

384. and 389. Others.

39. Miscellaneous.

399. (a) Ordinance Factories not elsewhere classified.

Division 4-Construction

400. (a) Construction, Reconstruction, Maintenance, Repair, Alteration and Demolition of Buildings :

(i)Undertaken by Central, Regional or Local Authorities or with the aid of subsidies or loans from such Authorities or supervised by them

(ii)Others.

(b)Highways, Roads, Bridges, Sewers, Drains and other Public Works :

(i)Undertaken by Central, Regional or Local Authorities or with the aid, Subsidies or loans from such Authorities or supervised by them.

(ii)Others.

(c)Rail-roads, Railway Road sheds, etc.

(d)Tramways, Airports, Docks.

(e)Irrigation and Ricer Valley Projects.

(f)Others.

Division 5-Electricity, Gas, Water and Sanitary Services

51. Electricity, Gas and Steam.

511. (a) Generation, Supply and Distribution. (b) Others.

521. Water Supply.

522. Sanitary Services.

Division 6-Commerce

611. and 612. Wholesale and Retail Trade :

(a)Shop Employees.

(b)Others.

620. Banks and Other Financial Institutions :

(a)Bank.

(b)Commercial Concerns.

(c)Others. 630. Insurance

(a)Life.

(b)Others.

640. Others (real estate).

Division 7-Transport and Communication(other than Workshops)

711. Railways :

(a)(Railways staff, porters, licensed coolies, hemals).

(b)Others.

712. Tramway and Omnibus Operators :

(a)Bus routes.

(b)Tramlines.

(c)Others.

713. Motor Transport :

(a)Taxi.

(b)Others.

714. Road Transport not elsewhere classified :

(a)Rickshaw-pullers.

(b)Carts and Animal-driven Vehicles.

(c)Lorry.

(d)Others.

715. Ocean Transport (Seamen) :

(a)Ocean Lines.

(b)Coastal Shipping.

(c)Others.

716. Water Transport (except Ocean Transport) :

(a)Steamer Service, Steamer Ghat, Boatsman.

(b)Port trust, Harbours and Minor Ports.

(c)Stevedoring.

(d)Work in Ports and Docks not elsewhere classified.

(e)Others.

717. Air Transport :

(a)Flying Crew, Aerodrome Staff.

(b)Others. 730. Communication :

(a)Posts and Telegraphs.

(b)Others.

Division 8-Services

810. Government services.

820. Community and Business Services :

(a)Working Journalists.

(b)Others.

821. Educational Services.

822. Medical and Other Public Health Services :

(a)Services of Local Bodies.

(b)Hospitals and Dispensaries.

830. Recreation Services.

831. Motion Picture Production, Distribution and Projection.

832. Theatres and Related Services.

833. Other Recreation Services.

834. Personal Services.

841. Domestic Services.

842. and 843. Restaurants, Cafes, Hotels, etc.

844. Laundries and Laundry Services.-Cleaning and Dyeing.

845. Barber and Beauty Shops.

846. to 849. Other Personal Service.

Division 9-Activities not adequately described

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