Section 8 in Bihar Collection of Statistics (Work-stoppages resulting from Industrial and Labour Disputes) Rules, 1973
(8)The matter in dispute at the commencement of the work-stoppage should be described precisely and briefly adopting the following broad headings:-(i)Related to Collective Bargaining:-(a)New Bargain;(b)Interpretation of the terms of an existing agreement, each of these being sub-classified into;(ii)Refusal to conclude collective agreement;(iii)Conditions of industrial employment, e.g., wages and allowances, bonus, hours of work, holidays, personnel (i.e., discharges, dismissals, promotions, transfer or charge sheeting or other similar matters);(iv)Other matters relating to employment, e.g., share of workers in management apportionment of work between different classes of workers etc; and(v)Not related to Collective Bargaining:-(a)Sympathetic Strikes/Lock-outs;(b)Political Strikes/Lock-outs;(c)Others.
