Trade Union Act, 1926
SCHEDULE II : Reference to Rules
The numbers of the rules-making provision for the several
matters detailed in column 1 are given in column 2 below:
| Matter |
Number of rules |
| 1 |
2 |
| Name of union |
|
| The whole of the objects for which the union has been
established . |
|
| The whole of the purposes for which the general funds of the
union shall be applicable. |
|
| The maintenance of a list of members. |
|
| The facilities provided for the inspection of the list of
members by officers and members . |
|
| The admission of ordinary members . |
|
| The admission of honorary or temporary members . |
|
| The conditions under which members are entitled to benefit
assured by the rules. |
|
| The conditions under which fines or forfeitures can be imposed
or varied . |
|
| The manner in which the rule shall be amended, varied or
rescinded. |
|
| The manner in which the members of the executive and the other
officer of the union shall be appointed and removed. |
|
| The safe custody of the funds . |
|
| The annual audit of the accounts . |
|
| The facilities for the inspection of the account books by
officers and members. |
|
| The manner in which the union may be dissolved. |
|
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