Section 15 in The Maharashtra Industrial Relations Act, 1946
15. Cancellation of registration.
The Registrar shall cancel the registration of union—(a)if the Industrial Court directs that the registration of such union shall be cancelled;(b)if, after giving notice to such union to show cause why its registration should not be cancelled and after holding such inquiry, if any, as he deems fit, he is satisfied—(i)that it was registered under mistake, misrepresentation or fraud; or(ii)that the membership of the union has for a continuous period of three calendar months fallen below the minimum required under section 13 for its registration:Provided that, where a strike or a closure not being an illegal strike or closure under his Act in an industry involving more than a third of the employees in the industry in the area has extended to a period exceeding fourteen days in any calendar month, such month shall be excluded in computing the said period of three months:Provided further that, the registration of a union shall not be cancelled under the provisions of this sub-clause unless its membership for the calender month in which show cause notice under this section was issued was less than such minimum; or(iii)that the registered union being a Primary Union has after registration failed to observe any of the conditions specified in section 23; or(iv)that the registered union is not being conducted bona fide in the interests of employees but in the interests of employers to the prejudice of the interest of employees; or(v)that it has instigated, aided or assisted the commencement or continuation of a strike or a stoppage which has been held or declared to be illegal ;(c)if its registration under the Indian Trade Unions Act, 1926, is cancelled.
