5. Application for registration.—
(1) Every application for registration of a Trade Union
shall be made to the Registrar, and shall be accompanied by a copy of the rules of the Trade
Union and a statement of the following particular’s, namely:—
(a) the names, occupations and addresses of the members making the application;
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[(aa) in the case of a Trade Union of workmen, the names, occupations and addresses of the
place of work of the members of the Trade Union making the application;]
(b) the name of the Trade Union and the address of its head office; and
(c) the titles, names, ages, addresses and occupations of the 2[office-bearers] of the Trade
Union.
(2) Where a Trade Union has been in existence for more than one year before the making of
an application for its registration, there shall be delivered to the R egistrar, together with the
application, a general statement of the assets and liabilities of the Trade Union prepared in
such form and containing such particulars as may be prescribed.
