Section 29(1) in U.P. Industrial Disputes Rules, 1957
(1)A Union desirous of recognition of its officer or officers as "protected workman", shall, before the 1st day of September every year submit an application in Form XII to the Registrar, Trade Unions, Uttar Pradesh, Kanpur, appointed by the State Government under the Indian Trade Unions' Act, 1926 (Act XVI of 1926).
