Trade Union Act, 1926

6. Cancellation of registration

The Registrar on receiving an application for the cancellation of registration shall, before granting the application, satisfy himself that the withdrawal or cancellation of registration was approved by a general meeting of the trade union, or if it was not so approved, that it has the approval of the majority of the members of the trade union. For this purpose, he may call for such further particulars as he may deem necessary and may examine any officer of the union.