Section 22 in M.P. Industrial Relations Rules, 1961
22.
(1)The Registrar shall forward in the months of January, April, July and October every year a consolidated statement for the three previous months for every industry separately to the Labour Officer of each local area containing-(a)the numbers of members of the representative union in the industry in the local area; and(b)the total number of employees in the industry in the local area.(2)Such statements shall be open to inspection by any employer or any union in the industry in the local area.
