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The Punjab Trade Union Regulations, 1927
Published vide Punjab Government Notification No. 1276-R, dated 1.6.1927
Pu689
(a) "the Act" means the Indian Trade Unions Act, 1926.
(b) "Form" means a form appended to these rules.
(c) "Section" means a section of the Act.
3. Every application for registration of a Trade Union shall be made in form A. 4. The Register of Trade Union referred to in section 8 shall be maintained in form B. 5. (1) The certificate of Registration issued by the Registrar under section 9 shall be in form 'C'. (2) When the Registrar registers a change of name under section 25, sub- section (3), he shall certify under his signature at the foot of the certificate that the new name has been registered. The Secretary shall present the certificate to the Registrar for making this entry. 6. 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 the 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 [office bearer] of the union. 7. (1) The Registrar, on receipt of a notice of removal of the registered office to the another [State] will forward to the Registrar of the [State] to which the head office of the Trade Union has been transferred, a copy of all the entries contained in the register prescribed by regulation 4 of these regulations. (2) Where the head office of the Trade Union is transferred from another [State] to the Punjab, the Registrar shall, on receipt of particulars relating to the Trade Union from the Registrar from whose jurisdiction the transfer has been effected enter those particulars in his register and notify the fact that he has done so to the Secretary of the Trade Union. 8. The fee payable for the registration of a Trade Union shall be Rs. 5. 9. (1) On receiving a copy of an alteration made in the rules of a Trade Union under section 28(3), the Registrar, unless he has reason to believe that the alteration has not been made in the manner provided by the rules of the Trade Union, shall register the alteration in a register to be maintained for this purpose and shall notify the fact that he has done so to the Secretary of the Trade Union. (2) The fee payable for registration of alterations of rules shall be Re. 1 for each set of alterations made simultaneously. 10. Any appeal made under section 11(1) of the Act must be filed within sixty days of the date on which the Registrar passed the order against which the appeal is made. 11. Where it is necessary for the Registrar, under section 27(2) to distribute the funds of the Trade Union which has been dissolved he shall divide the funds in proportion to the amounts contributed by the members by way of subscription during their membership. 12. The annual return to be furnished under section 28 shall be submitted to the Registrar by the [30th of April] in each year and shall be in form 'D'. 13. (1) Save as provided in sub-clauses (2), (3), (4) and (5) of this regulation, the annual audit of the accounts of any registered Trade Union shall be conducted by an auditor authorised to audit the accounts of companies under section 144(1) of the [Indian Companies Act, 1913.] (2) Where the membership of a Trade Union did not at any time during financial year exceed 2500 the annual audit of the accounts may be conducted :-(a) by any examiner of local fund accounts; or
(b) by any local fund auditor appointed by the [State] Government; or
(c) [or] by any person, who, having held an appointment under Government in any audit or accounts department is in receipt of a pension of not less than Rs. 200 per mensem.
(3) Where the membership of a Trade Union did not at any time during the financial year exceed 750, the annual audit of the accounts may be conducted :-(a) by any two persons holding office as magistrates or judges or as members of any municipal council, district board, or legislative body; or
(b) by any person who, having held an appointment under Government in any audit or accounts department, is in receipt of a pension from Government of not less than Rs. 75 a month; or
(c) by any auditor appointed to conduct the audit of any co-operative societies by Government or by the Registrar of Co-operative Societies or by any [State] Co-operative organisation recognized by Government for this purpose.
(4) Where the membership of a Trade Union did not any time during the financial year exceed 250, the annual audit of the accounts may be conducted by any two members of the Union. (5) Where the Trade Union is a federation of Unions, and the number of unions affiliated to it at any time during the financial year did not exceed 50, 15 or 5 respectively, the audit of the accounts of the federation may be conducted as if it had not at any time during the year had membership of more than 2,500, 750 or 250, respectively. 14. Notwithstanding anything contained in regulation 13, no person, who at any time during the year, was entrusted with any part of the funds or securities belonging to the Trade Union shall be eligible to audit the accounts of that Union. 15. The auditor or auditors appointed in accordance with the regulation shall be given access to all the books of the Trade Union and shall verify the annual return with the accounts and vouchers relating thereto and shall thereafter sign the auditor's declaration appended to form D, indicating separately on that form under his signature or their signatures a statement showing in what respect he or they find the return to be incorrect, unvouched or not in accordance with the Act. The particulars given in this statement shall indicate :-(a) every payment which appears to be unauthorised by the rules of the Trade Union or contrary to the provisions of the Act.
(b) the amount of any deficiency or loss which appears to have been incurred by the negligence or misconduct of any person.
(c) the amount of any sum which ought to have been put is not brought to account by any person.
16. The audit of the political fund of a registered Trade Union shall be carried out along with the audit of the general account of the Trade Union and by the same auditor or auditors. 17. (1) The register of Trade Unions maintained in accordance with regulation 4 shall be open to inspection by any person on payment of a fee of annas eight. (2) Any documents in the possession of the Registrar received from a registered Trade Union may be inspected by any member of that Union on payment of a fee of annas eight for each document inspected. (3) Documents shall be open to inspection every day on which the office of the Registrar is open and within such hours as may be fixed for this purpose by the Registrar. (4) The Registrar may supply a copy of any such document to a registered Trade Union or a member thereof on payment of annas six for every hundred words or fractional part thereof. [18 Every registered trade union shall maintain the following books and registers to facilitate the audit of its accounts :-(1) Register of membership and subscriptions in Form E.
(2) Register or receipts and disbursements of the General Fund Account.
(3) Minutes book to record the proceedings of all meetings.
(4) Register of Stock and Plant to show the furniture, fittings and valuable documents relating to the immovable property of the union.
(5) Machine numbered subscription receipt book.
(6) Register of receipts and disbursements for the Political Fund (if there is a Political Fund).
(7) A file of vouchers].
Form 'A'
Application for Registration of Trade Union
Dated _________________day of _________________ 19
1. We hereby apply for the registration of a trade union under the name of _______________________________________________________________
2. The address of the head office of the union is ________________________
3. The union came into existence on the _____________ day of ____________
4. The union is union of employers/workers engaged in the industry ________________________________________________ or (profession).
5. The particulars required by section 5(3)(c) of the Indian Trade Unions Act, 1926, are given in Schedule I.
6. The particulars given in Schedule II show the provision made in the rules for the matters detailed in section 6 of the Indian Trade Unions Act, 1926.
7. To be struck out in the case of unions which have not been in existence for one year before the date of application. The particulars required by section 5(2) of the Indian Trade Unions Act, 1926 are given in Schedule III.
8. We have been duly authorised to make this application by* ____________
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Serial No. |
Signature |
Occupation |
Address |
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Schedule I
List of Officers
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Serial No. |
Title |
Name |
Age |
Address |
Occupation |
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Note. - Enter in this schedule the name of all members of the executive of the Union, showing in column 1 the names of any posts held by them (e.g. President, Secretary, Treasurer, etc.) in addition to their [office bearers] a members of the executive.
Schedule II
The numbers of the rules making provision for the several matters detailed in column 1 are given in column 2 below :-|
Serial No. |
Matter |
Number of rules |
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1. |
Name of union |
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2. |
The whole of the subjects for which the union has been established |
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3. |
The whole of the purposes for which the general funds of the union shall be applicable |
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4. |
The maintenance of a list of members |
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5. |
The facilities provided for the inspection of the list of members by [office bearers] and members |
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6. |
The admission of ordinary members |
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7. |
The admission of honorary or temporary members |
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8. |
The conditions under which members are entitled to benefits assured by the rules |
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9. |
The conditions under which fines or forfeitures can be imposed or varied |
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10. |
The manner in which the rules shall be amended, varied or reminded |
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11. |
The manner in which the members of the executive and the other [Office bearers] of the union shall be appointed and removed |
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12. |
The safe custody of the funds |
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13. |
The annual audit of the accounts |
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14. |
The facilities for the inspection of the account books by officers and members |
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15. |
The manner in which the union may be dissolved |
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16. |
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Schedule III
This Need Not Be Filled In If The Unions Came Into Existence Less Than One Year Before The Date Of Application For Registration
Statement of Liabilities and Assets on the day of _________________19
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Liabilities |
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Assets |
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Rs. A.P. |
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Rs. A.P. |
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Amount of general Fund |
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Cash :- |
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Amount of political fund |
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In hands of Treasurer |
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In hands of Secretary |
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Loan from - |
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In hands of |
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____________________ |
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In the Bank |
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____________________ |
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In the Bank |
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____________________ |
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Securities as per list below |
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Debts due to - |
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____________________ |
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Unpaid subscriptions due |
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____________________ |
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Loans to - |
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Other Liabilities (to be specified) |
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_______________________ |
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____________________ |
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_______________________ |
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Immovable property, Goods and furniture Other assets (to be specified) |
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____________________ |
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_______________________ |
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Total Liabilities |
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Total Assets |
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List of Securities
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Particulars |
Nominal value |
Market value |
In hands of |
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1 |
2 |
3 |
4 |
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Form 'B'
Register of Trade Unions
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Serial No. |
Officer |
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Name of Union |
Year of entering office |
Name |
Age on entry |
Address |
Occupation |
Year of relinquishing office |
Other offices held in addition to membership of Executive with dates |
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Number of application form List of members applying for registration |
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7. |
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Form 'C'
Certificate of Registration of Trade Union
No. It is hereby certified that _______________ has been registered under the Indian Trade Unions Act, 1926, this ______________ day of _________________ 19 .Registrar of Trade Unions
'Seal'(Form for Trade Union)
Annual Returns Prescribed Under Section 28 Of The Indian Trade Union Act, 1929, For The Year Ending 31st [december], 19
Part A
1. Name of the Union ____________________________________________ 2. Address of the Union __________________________________________ 3. Registered Head Office _________________________________________ 4. Number and date of certificate of registration ________________________ 5. Classification of Industry (to be shown as per Schedule of Industries attached)____________________________________________ 6. Classification of Sector [Please state to which of the following four categories the union belongs] -(a) Public Sector - Central Sphere;
(b) Public Sector - State Sphere;
(c) Public Sector - General Sphere; and
(d) Public Sector - State Sphere]
7. Name of the All India Body/Federation to which affiliated _____________ 8. Affiliation number ____________________________________________ 9. Affiliation fee paid during the year ________________________________ 10. Number and date of receipt for payment of affiliation fee _______________ 11. Membership fee per month ____________________________________ 12. No. of members on books at the beginning of the year _________________ 13. No. of members admitted during the year ________________________ 14. No. of members who left during the year __________________________ 15. No. of the members on books at the end of the year (i.e. on 31st March, 19__) Male Female Total _______________________________ 16. No. of members contributing to political fund ______________________ 17. No. of members who paid their subscription for the whole year _________ 18. A copy of the rules of the trade union corrected upto the date of despatch of this return is appended ___________________ 19. Part B of the return over-leaf has been duly completed.|
Date the |
Secretary |
Note. - (1) If the Federation falls under more than one category, the membership claim in each category may be shown, separately.
Note. - (2) Name of Unions should be given in separate statements marked 'A', 'B', 'C' & 'D'.
Part B
Statement of Liabilities and Assets of the 31st Day on March, 19__.
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Liabilities |
Rs. Ps. |
Assets |
Rs. Ps. |
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Amount of general fund |
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Cash - |
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Amount of political fund |
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In hands of Treasurer |
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Loans from |
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In hands of Secretary |
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In hands of |
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In the Bank |
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In the Bank |
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Securities as per list below |
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Un-paid subscription due for - |
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*(a) the year |
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*(b) previous year |
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Loans to - |
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(a) Officers |
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(b) members |
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(c) others |
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Debts due to - |
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Immovable property |
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Other liabilities (to be specified) |
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Goods and Furniture |
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Other assets (to be specified) |
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Total liabilities |
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Total liabilities |
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List of Securities
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Particulars |
Face Value |
Cost Price |
Market price at date on which accounts have been made up |
In hands of |
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GENERAL FUND ACCOUNT |
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Treasure |
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Income |
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Expenditure |
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Rs Ps. |
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Rs. Ps. |
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Balance at the beginning of the year |
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Salaries, allowance and expenses of Officers |
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Subscription from members (including unpaid subscriptions due for the year) |
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Travelling allowance, salaries, allowances and expenses of establishment |
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Auditors' fee |
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Legal expenses |
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(a) Subscriptions received |
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Expenses in conducting trade disputes |
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(b) Subscription in arrears for three months or less |
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Compensation paid to members for loss arising out of trade disputes |
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(c) Subscription in arrears for more than three months |
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Funeral, old age, sickness, unemployment benefits etc. |
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Educational, Social and religious benefits |
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Donations |
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Cost of publishing periodicals |
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Sale of periodicals, books, rules, etc. |
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Interest on investments |
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Rents, rates and taxes, Stationery, Printing and postage Expenses incurred under section 15(J) of the Indian Trade Unions Act, 1926 (to be specified) |
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Other expenses (to be specified) |
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Balance at the end of year |
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Total |
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Total at |
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Political Fund Account
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Rs Ps. |
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Rs Ps. |
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Balance at the beginning of year |
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Payments made on objects specified in section 16(2) of the Indian Trade Union Act, 1926 (to be specified) |
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Contribution from members |
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Expenses of management (to be fully specified) |
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Treasurer
Auditors Declaration
The undersigned, having had access to all the books and accounts of the Trade Union, and having examined the foregoing statements and verified the same with the account vouchers relating thereto, now sign the same as found to be correct, duly vouched and in accordance with the law, subject to the remarks, if any, appended hereto and also certify that the Trade Union had properly maintained its membership register and its accounts and the members had paid their membership subscriptions to the Trade Union as shown in the foregoing statement of the general fund account of the Union, subject to the remarks, if any, appended hereto.Auditor
The following changes of [office bearers] have been made during the year.
[officer bearers] Relinquishing Office
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Name of [Office bearer] |
Date of relinquishing office |
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[Office Bearers] Appointed
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Name |
Date of birth |
Private address |
Personal occupation |
Title or position held in the Trade Union |
Date on which appointment in column 5 was taken up |
Other offices held in addition to membership of executive with date |
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1 |
2 |
3 |
4 |
5 |
6 |
7 |
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Elections
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Date of last election of |
Date of next election of |
Secretary
Register of Membership and Subscription
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Subscription paid in |
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Serial No. |
Name of the member |
Name of the establishment in which employed |
Date of Enrolment |
Rate of subscription |
April |
May |
June |
July |
August |
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the month of |
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September |
October |
November |
December |
January |
February |
March |
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Total Subscription for the year |
Date on which membership ceased |
Remarks |
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