Section 13(3) in Kerala Recognition of Trade Unions Rules, 2011
(3)Any objection to the electoral roll shall be submitted to the Returning Officer within seven days, after the date of publication of the electoral roll and the Returning Officer shall take a decision within 5 days on such objection if any, and arrange the publication of the electoral roll immediately with necessary changes if any, in the notice board of the industrial establishment or the class of industry as the case may be. The decision of the Returning Officer with regard to the electoral roll shall be final.
