Section 11(2) in The Industrial Disputes Act, 1947
(2)A conciliation officer or a member of a Board, [or Court or the presiding officer of a Labour Court, Tribunal or National Tribunal ] [ Substituted by Act 36 of 1956, Section 9, for " Court or Tribunal" (w.e.f. 10.3.1957).]may, for the purpose of inquiry into any existing or apprehended industrial dispute, after giving reasonable notice, enter the premises occupied by any establishment to which the dispute relates.
