Section 5 in The Collection of Statistics (Work Stopages Resulting from Industrial and Labour Disputes) Rules, 1968
5. Collection of information from trade union.
(1)The Statistics Authority may, if he, deems it fit to do so, serve or cause to be served at any stage of a work-stoppage a notice on the Secretary or an office bearer of a trade union associated with the work stoppage, requiring him to furnish such information relating to the work-stoppage in such form as may be specified in the notice, as required under these rules.(2)The Secretary or an office bearer of the trade union, on whom a notice has been served under sub-rule (1), shall thereupon, furnish the required information to the Statistics Authority to to the person nominated by him within seven days of the report of the said notice either in writing or in person, if so permitted by the Statistics Authority.
