Section 5(3) in Kerala Recognition of Trade Unions Act, 2010
(3)If there is only one applicant Trade Union in respect of an industrial establishment or a class of industry in a local area, as the case may be, fulfilling the conditions laid down in sub-section (3) of section 4, the Registrar shall enter the name of that Trade Union in the prescribed register to be maintained by him for this purpose and, within such time as may be prescribed, grant a certificate in the prescribed manner to the applicant Trade Union directing recognition of that Trade Union by the employer concerned and upon such recognition, that Trade Union shall be the sole bargaining agent in respect of the industrial establishment or the class of industry, in the local area, as the case may be.
