Section 9(2) in The Industrial Disputes (Central) Rules,1957
(2)[ Where the Conciliation Officer receives no notice of a strike or lock-out under rule 71 or rule 72 but he considers it necessary to intervene in the dispute he may give formal intimation in writing to the parties concerned declaring his intention to commence conciliation proceedings with effect from such date as he may be inserted therein.] [ Added by G.S.R. 1220, dated 7.10.1960.]
