Section 10 in The Collection of Statistics (Work Stopages Resulting from Industrial and Labour Disputes) Rules, 1968
10. Matter in dispute. -
(i)Main or immediate cause leading to work-stoppage [See Instruction (8)](ii)Demand of workers in detail, if a strike/particulars of cause, if a lockout [See Instruction (8)].(iii)Was any attempt made to prevent the work-stoppage? If so, how? [See Instruction (9)](iv)Was the work-stoppage due to non-implementation of certain labour laws, awards or agreement? If so, specify, [See Instruction (10)](v)Was there any breach of the Code of Discipline? If so, what was the nature of breach? [See Instruction (11)].
