Section 14 in The M.P. Industrial Relations Act, 1960
14. Conditions of recognition.
- No union shall be recognised as a Representative Union under this Act, unless-(i)membership of the union is open to every employee employed in the industry in the local area;(ii)[ the union has for the whole of the period of three months immediately preceding the month in which the application for recognition is made under Section 13, a membership of not less than twenty-five per centum of the total number of employees employed in the industry in such local area.] [Substituted by M.P. Act No. 8 of 1978 (w.e.f. 4-4-1978).](iii)[ the union has undertaken by a special resolution that it shall not sponsor, declare or support a strike until a ballot is taken and not less than two-thirds of the total members of the union vote in favour of the strike.] [Inserted by M.P. Act No. 41 of 1981 (w.e.f. 26-1-1982).]
