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Trade Union Act, 1926

[Act No. 16 of Year 1926]

Contents
Sections Particulars
Chapter I Preliminary
1 Short title, extent and commencement
2 Definitions
Chapter II Registration Of Trade Union
3 Appointment of Registrars
4 Mode of registration
5 Application for registration
6 Provisions to be contained in the rules of a trade union
7 Power to call for further particulars and to require alternations of names
8 Registration
9 Certificate of registration
10 Cancellation of registration
11 Appeal
12 Registered office
13 Incorporation of registered trade union
14 Certain Acts not to apply to registered trade unions
Chapter III Rights And Liabilities Of Registered Trade Unions
15 Objects on which general funds may be spent
16 Constitution of a separate fund for political purposes
17 Criminal Conspiracy in trade disputes
18 Immunity from civil suit in certain cases
19 Enforceability of agreements
20 Right to inspect books of trade unions
21 Rights of minors to membership of trade unions
21A Disqualifications of office-bearers of trade unions
22 Proportion of office-bearers to be connected with the industry
23 Change of name
24 Amalgamation of trade unions
25 Notice of change of name or amalgamation
26 Effects of change of name and of amalgamation
27 Dissolution
28 Returns
Chapter IV Regulations
29 Power to make regulations
30 Publication of regulations
Chapter V Penalties And Procedure
31 Failure to submit returns
32 Supplying false information regarding trade unions
33 Cognizance of offences
Central Trade Union Regulations, 1938
1 Title and application
2 Definitions
3 Application for registration
4 Register of trade unions
5 Certificate of registration
6 Cancellation of registration
7 Unions registered with 2[State] Registrars
8 Fees
9 Amendment of rules
10 Appeals
11 Funds of a dissolved trade union
12 Return
13 Auditors
14 Exception
15 Audit
16 Audit of political funds
17 Inspection
Form A Application For Registration Of Trade Union
  ScheduleI
  Schedule II
  Schedule III
Form C Certificate Of Registration Of Trade Union
Form D Annual Return Prescribed Under Section 28 Of The Indian Trade Unions Act, 1926, For The Year Ending On 31st March, 19

An Act to provide for the registration of trade unions and in certain respects to define the law relating to registered trade unions 2[* * *].

Whereas it is expedient to provide for the registration of trade unions and in certain respects to define the law relating to registered trade unions 2[* * *].

It is hereby enacted as follows:-



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