8. Registration - The Registrar, on being satisfied that the Union has complied with all the requirements of this Act in regard to registration, shall register the Trade Union by entering in a register to be maintained in such form as may be prescribed, the particulars relating to the Trade Union contained in the statement accompanying the application for Registration.

Notes

This section is mandatory. The Registrar cannot refuse to register a Trade Union if the application for registration complies with the technical requirement as laid down in this Act.

This Registrar has only to see if it fulfils the technical requirements and not whether it could be described as unlawful. If the applicant for registration complies with technical requirements of this Act, he has no option but to register the Trade Union, no matter what happens to it subsequently even if it, in fact, proceeds counter to law or seeks to carry out its lawful objects in an unlawful way. (Inland Steam Navigation Workers Union In re.1635 Cal.57 : 63 Cal.565 : C. W. N. 91).

An application for registration cannot be rejected on the ground that it is an attempt to revive an old, already unlawful, union under a new name (Ibid.).

The functions of the Registrar are prescribed by this Act and his office is also created by this Act (Ibid.).