Section 32 in M.P. Industrial Relations Rules, 1961
32.
A representative of employees desiring a charge in respect of an industrial matter which is neither covered by Standing Orders nor specified in Schedule II, shall give notice to the employer in Form J and shall send a copy of such notice to the Chief Conciliator, the Conciliator for the industry concerned in the local area, the Registrar, and the Labour Officer or the industry for the local area concerned.
