Chandigarh act 045 of 1955 : The WORKING JOURNALIST AND-OTHER NEWS PAPER EMPLOYEES(CONDITIONS OF SERVICE) AND MISCELLANEOUS PROVISIONS ACT, 19551

THE WORKING IOURNALISTS AND OTHER

NEWSPAPER EiVIPLOYEES (CONDITIONS

OF SERVICE) AND MISCELLANEOUS

PROVISIONS ACT, 1-955

INTRODUCTION

A large number of persons are employed in^the "u1?::

newsPaPerg a1d qliodicals being

published in India. Every newspaper or p'eriodical establishment-hid devised its own way of

employing persons to iun its working. The Covemment of lndia constituted the Press Commission to enquire, among oth", tfirrgs, into the conditions of employment of working

journalists. The Press Comrniision made certain recommerdations for improvement^and 'r"lrfutior, of such service conditions by means of legislation' Accordingly the Working ]ournalists (Conditions of Service) and Miscellaneous Piovisions Bill was introduced in^the

Parliament.

STATEMENT OF OBIECTS AND REASONS

The press commission which was constituted by Government to inquire, among other

things, into the "or,dirio.,,

of employment of working journalists, have made certain recommendations f- mprorrement u.,i ,ugrtution of suih'service conditions by means of legistation. These recomrnendations .or", milnimrm period of notice, gratuity, provident f,nd'

settlement of industrial disputes, leave with pay, houis of work and minimum wages' All these

aspects are covered in the Bill which geneially follows the lines indicated by the Press Commission; the determination of minimi* *ug!r has however, for various reasons, been left to a Board to be constituted for this purpose'

2. The Commission also suggest"a tnl application of the Industrial Employment (Standing

orders) Act,1946, and^the Empioyees Provident Funds Act,1952, to the industry' and^such

application is also fr""ra"a fJt i" the Bilt in respect of estabiishments exceeding a certain

minimum size.

3. In order to provide a longer period of notice in certain cases of retrenchment' necessary

legislative provision in respect oj tnu application of the Industrial Disputes Act' 1947 ' has been

included in the Bill.

4. A transilional clause is also included to cover cases of retrenchment' which has occurred

after^the Press Commission signed their report but before the application of the Industrial

Disputes Act, 1947, to working journaiists'

ACT 4s OF^1es5

The working Journalists (Conditions of Service) and Miscellaneous Provisions Bill having

been passed by both the Houses of Parliament received the assent of President on^20th

December, 1955. It came on the statute Book as THE WORKING IOURNALISTS (CONDITIONSoFsgnvtcg)ANDMISCELLANEOUSPROVISIoNSACT,Ig55(45of1955). By section 2 of the Working igulafisls (Conditions of Service) and Miscellaneous Provisions

(Amendment) Act, 1974 $d;f D74) thenomenclature of Act was changed and now it stands asTHEWORKINGIounxer-ISTSANDoTHERNEWSPAPEREMPLOYEES(CONDITIONS oF SERVICE) AND MISCELLANIEOUS PROVISIONS ACT, 1955 (45 of 1955)'

LIST OF AMENDING^ACTS

1. The Repealing and Amending Act, 1960 (58^of 7960)' Z. The Working iournalists (AmLndment) Act, 1962 (.65^of 1962).

3. The Central Labour Laws (Extension to ]ammu ancl Kashmir Act' 1970 (51^of 1970)' 4.^The Workrng Journalists (Conditions of Service) and Nliscellaneous Provisions (Amenctment) Act, 7974 (60 of 7974)'

5 The working lo.,^orirrs and other Newspaper Employees (Condilions of service) and Misceilaneous Pro"isions (Amendment) Acl' 797c) ('6 of 1979)'

6. The Workingln.,rnnllsts ancl other Newspaper Employees (Conditions of Service) and ivliscellaneois provisions (Amendment) Act, 19Bl⁽³⁶ of 1981).

7. The Working-iounialists ancl other Newspaper Emplovees (Conclitions of Service) and Ivlisceilaneois provisions (Amendment) Act, 1989 (31 of 1989).

8. The Working-lournalists ancl other Newspaper Emplovees (Conditions of Service) and Miscellaneous Provisions (AmenrJment) Acl, 1996 (34 of 7996)'

1

THEWORKINGIOURNALISTSANDOTHER

NEWSPAPEREMPLOYEES(CONDITIONS

OF SERVICE) AND MISCELLANEOUS

PROVISIONS ACT, 19551

(45 of 1955)

l20th Da.centber, 19551 An Act to regulata certain conditions of seraica o-f uorking journalists^nnd other persons employe.d in newspaper estnblishments'

Br it enacted by Pariiament in the sixth Year of^the Republic of India^as follows:--

CLIAPTER I

PRELIMINARY

1. short title and extent.-(1) This Act may be called the 2[working

Journalists and other Newspaper Employees] (Conditions of service)^and Miscellaneous Provisions Act, 1955'

(2) It extends to the whole of India 3[***]'

2. Definitions.-In this Act, unless the context otherwise a[(a) "Board" means-

(i) in relation to working journalists' tl-re Wage under section 9;^and

(ii) in relation to non-journalist newsp_aper employees, the^wage Board constituted under section 13C;]

(b) ,'news paper" means any plinted periodical work containing public news o, Io**"nts^on f"fU. t "*i and includes

such other class of

printed period.ical *ork as may, from time to time, be notified in this ilehalf by the Central Government in the Official Cazette;

(c) ,,newspaPer employee,, mean' 1.y working jotrrnalist,.u,..9 includes

a.,y oti-,e. p"rro., employed to do any work in, or in relation^{to, any} newsPaPer establishmen|

(d) ,'newspaper estabiishment" means an establishment under^the control o? ,"y person or body of persons, whether incorporated^or not, for the production or ptrblication of one or more newspapers^or for conduc^ting any news a8encv or syndicate s[and includes newspaper establishments tp"ifi"a as one c'stabiishment under^the Schedule;

, i*r""r"O^to G,ru, Darna^ a1t1 Diu^by Reg. 11 of 1963, sec³aucl Sch and to Pondicherry^by Act 2(r of 1968, sec. 3 and^Sch'

2. Strbs. by Act 60^t'i 1,974, sec. 2, for "worki,ug Jotunalists" (w'e'f' 27-72-7974)'

2

Sec. 2l The working Joumalists and other Newspaper Employees³ (Conditions oiservice) and Miscellaneous Provisions Act,¹⁹⁵⁵ Eiplnnntion.-For^the purposes of this clause'-

(a) different departments, branches and centres of newspaper establishmerrtsshallbetreatedaspartsthereof; (b)aprintingPressshallbedeemedtobeanewspaper establishm"eni if the principal business thereof is to prinf newspaper;]

tt(dd) ,,non-journalist newspaper employee" means a person employed^to do any *ork in, or in relation to, u.,y newspaper establishment, bttt does not inciude any such person who-

(i) is a working journalist, or

(ii) is employed mainly in a managerial or administrative capacity' or

(iii) being employed in a supervisory c-apacity' performs' either^by the riature oithe duties ittached-to his o{fice orby reason of^the powers vested in him, functions mainly of a managerial nature;]

(e) "prescribed" means prescribed by rules made under this^Acu 2[(ee) "Tribttnal// Pgnns-

(i) in relation to working journalists, the Tribunal constituted under section 13 AA;^and

(ii) in relation to non-jourrnalist newspaper employees, the Tribunal constituted under section 13 DD;]

3[(eee; ,,wages" means all remuneration capable of b.eing expressed in term's of monev, which would' if the Lerms of employment' expressedorimplied,wereftrlfilled,bepayabletoanewspaper emplovee in respect of his employment or of work done in such emPlolrment, and includes-

(i)strchailowances(inciudingdearnessallowance)asthe newspaperemploveeisforthetimebeingentitledto;

(ii) the valtre of^any house accommodatiort, or of strpply of light, water, medical attend.ance or other amenity or of any service or (iij) ::;li:,:x;:#"::"::t-v*

of foodgrains or other articles;

but does not inch-rde-

(a) ;lnv bonlts,

(b) anv contrilrution paii'-l or: pavable bv^the .employer to- any \*/ f"..i"rl iuii the irenefit ol'the

newspaper empl,xeg rll'ler aiif i'lr't" for the tinie being in force;

(c) irnv grraitttit-,2 p;rvable on^the termi:"tation of iiis serVicc' t-'tplnn"ntio'i'-it' this clar-rse' tire l-er:l '\'rgcs'- shail 'tlso itrcltrcle rrer.r, allorvc-rrlc€s, if anv, of ;rnt' descriptirln fixed frorn ltme tc'' time;l [r'rs. br,' r\ct (r() trt it)7'[, sec 3 (''v e'f' 21-12-1q74) lns. b,,' ,\ct^(r of lc)79, sec. 2 (w e f 3l-l-1979)

Ins. by .\ct 3l ot 1989, sec. 2 (w.e.f 28-8-1989)'

1l

:i

ri

I

I

'i

I

l t. ')

J.

3

TheWorkingJournatistsandotherNewspaperEmployees[Sec.2 (conditions" d'sr*irr) and Miscetlaneous Provisions Act,¹⁹⁵⁵ (0,,workingjournalist,,meansaPersonwhoseprincipalavocationis that of ;lo';rnaiist urr6 tiionolr'"*ptoyed as such, either whole-time

or part-iime, in' or ln relation. to' one or more newspaper

establishments],andincludesaneditor,aleader-writer,newseditor, sub-editor,feature-writer'copy-tester'reporter'corresPondent' cartoonist, news-pi-,otog-rapner"a.,a proof-reader, but does^ot

include anY such Person who-

(i)isemployedmainiyinamanagerialoradministrativecapacity, or

(ii) being empioyed in a supervisory capacity' performs' either^by

the nature of the o"[ut*itt^tn"a'to fi1 officoor b1:::'tt"^{of the}

p;;;;sted in him, functions mainly of a managerial nature;

(g)allwordsandexpressionsusedbutnotdefinedinthisActand defined in the Industriai;r;;1;r act,794z (14 of 1947), shail have

ti're mJa'l"tts respectively assigned to them in that Act'

COMMENTS

Evenanex-employee,whoseemploymenthascometoanendasaresultofhis resignation, comes'#i# ,n"'"*uii

tf iil;;f,.ritio^ o-f 'w rking journali t'; Bennett Coleman €t Co- e') Ltd' v' Punya Priya Das Gupta' AIR 1970 SC 426'

CHAPTER II

WORKING IOURNALISTS

3. Act t4 of 1947 toaPply to workinq iournal'sts'-(1) The provisions of^the

tndustriat Oisputei Xct, tgq. $4;;'i;fr), as in fo:t"

foi^the time being' shall'

subiect to the *J;i.;Lr, ,p..iriu;;;"t-rection (2), apply to' or in relation to'

working io.,rr',urii';-;h"f apPi; ;;'-;; in telation to' *ortmen within^the

*'"H8.:1,:11#:r

thu ufor"said Act, in its applicarion to working journarists,

sha, be .o^rtrr.j ;; ii * clause_ Ai;ilr."f, rJrjr," period^of -notice referred^to

therein in relatioi i" it " ,etrencl#ur,i

or a'*orkmul", the follo*P' periods^of

noticeinrelationtotheretrenchmentofaworkingjournalisthadbeen substituted, namelY:-

(a) six months, in tl're case of an editor'^and

(b) three months' in^the case of any other working journalist'

4.Specialprovisionsinrespectofcertaincasesofretrenchment.-\Alhereat any time berween if,u r+tf, drf "il;il,-ieS+,

and the 12th day of March' 1955'

any work*g;or*rfist had beln;#;"i.il, ne snaff

be entitled to receive from

the employer- , ^-^ to which he was entitled (a) wages for one. month at the rate i**.liri"ry l"1or"^his retrenchment, unless he had been

given^one

month,s notice ," *'i,i.l-t"ro'. such retrenchment;^and

(b)compensationwhichst.a[beequivalenttofifteendays,averagepay f", y".J; .ffiil;.;;;; .} '.*i." under that

employer or any part

thereof i't "*tbtt

of^six months'

-;rjy^A"t

36 of Lgg1, sec. 2, for 'who is employed

as such in, or in relatron to'^any

' ;;P;'Per establishment" (w'r'e'f' 13-s-1980)'

4

Sec. 5l^The Working Journalists and Other Newspaper Employees (Conditions of Seruice) and Miscellaneous Provisions Act, 1955 1[S. Payment of gratuity.-(1) Where-

(a) any working journalist has been in continuous service, whether beiore or after the commencement of this Act, for not less than three years in any newspaper establishment, and-

(i) his services are terminated by the employer in relation to that newspaper establishment for any reason whatsoever, otherwise than as a punishment inflicted by way of disciplinary acticn; or

(ii) he retires from service on reaching^the age of suPerannuation; or

(b) any working journalist has been in continuous service, whether beiore or after the commencement of this Act, for not less than^ten years in any newspaper establishment, and he voluntarily resigns on or after the^1st day of July, 1961, from service in that newspaper establishment on any ground whatsoever other than on the ground of conscience; or

(c) any working journalist has been in continuous service, whether beiore or after the commencement of this Act, for not less than three years in any newspaper establishment, and he voluntarily resigns on br after the 1st diy of !u.\y,1961, from service in that establishment on the ground of conscience; or

(d) any working journalist dies while he is in service in a.y newsPaper establishment,

the working journalist or, in the case of his death, his nominee or nominees^or, if there is no nomination in force at the time of^the death of the working journalist, his family, as the case may be, shall, without prejudice !! llf benefits or rights accruing under the Industiial Disputes Act, 7947 (74 of 1947), be paid, on sirch terminition, retirement, resignation or death, by^the empioyerⁱⁿ relation to that establishment gratuity which shall be equivalent to Jifteen days' average pay for every completed year of service or any part thereof in excess of six months:

provided that in the case of a working journalist referred to in ciause (b), the total amount of gratuity that shall be payible to him shall not exceed lwelve^and haif months' average PaY:

provided further that where a working journalist is employed in any newspaper establishment wherein not more than six working journalists were emptoyea on any duy of the twelve months immediately -preceding^the commencement "t thi; Act, the gratuity

payable to a working journalist

employed in any such newspaper establishment for any period of service before such commencement shall "ot Uu equivalent

to fifteen days' average pay _f.or

every completed year of service o. any part thereof in excess of six months but shall be equivalent to-

(a) three days' average pay for every completed y?u, _of service or any part thereof in excess oi six months, if the period of such past service does not exceed five Years;

(b) five days' average pay for every completed ye_ar -of service or any part thereof in excess of six months, if lhe period of such past service exceeds five years but does not exceed ten years; and -1-S;b" by A.t 65 of 1962, sec.3, for section 5 (w'e'f' 15-1-7963)'

5

;^,r, *:,!,!f !!li!!;2llr^u;,?Jl,ill:,Y'i::;:,f#'fJf"'nuu rsec⁵

, :;":"i'f :

"

l ::; ;;;:1,*.m; :;HJ"'"

0 v e ar^{o r} s e rv ice^o r^anv

p"t

'n?lJ"r

* l.tE"''""I*;;;(t'^if the putioa o[ sucir past serr^tce

exceeds ten years' -- of this sub-section a.d s'"rb-section

(1) of Lxplnrntio[.-For^the purposes .u.,it#"1'7',']jirn'rrir" means- rr working iournalist, his 't'ido''1'' children'

="'

t' on'

l ; l^l'i": *i,:i o"iT[,.x;#:?lttiiil"

j""t p aren ts a. d^the

*raoJu"u'J 'r"u'"1:l*t:t1ii;:i"*'oX1*"0^to !." member of^the

Provided that a-wid io,rnalist if at tn"'ii*" of his death s.e^was

familY of the worktng

,,,, fii,i".'*l t"' :"'t x,I

*#?iii'H'[fi^{er hu} s b an d' chil d ren'

whether married ", .iil;;riJl;r,a,

g'"-J"pt"d:lt p11"nts of^the

working iourna-Iist o,.o?,*,

i.,,uu,..,a, ;;j;fi" widow and children

of her deceased^son:

Providedthatiftheworking]:.'..lljthasexpressedherdesireto exclude her r'usbat'i

i'"*- irtt r'*iv'

"'iie" husband and his a"pu,..a"'.t parents ,r.]rr ,,ot u. du",,.uj, i" u" a part of the working

journalist's familY'

and in either of tr-," above two cases, if the child rof a worki"g i?llluiist or of a

deceased son^of

"u *orr.ir,e i"1rr^^i*,iu'-u""'t 'oip'"i ov uiotrt"t person^and

if under *,e perslnuiiu*-oi ,r'"'ll;;i;;; 'aop'io'il

*t*' recosnised' such^a

chiid sha, nor U"'.or,rla.red as, H"'fi;; of tf'" fu*iiyl?^t(e workrng journaiist'

(2) Any dir;'t" *h"th"' 1yilil#;r"*"i1'1t it" r'oluntaril' ftT:iil"#

serv ice in any'';:; ,n ;;;; -* Yf;;;:1;*',.tJ "Hi$ J

"+-lff"-i;;' t'iul i".*"a- to be^an industnat c

*iH[:,ff ';^iiifl,s,1::f ;':'lir*]itgd*iiq-'#;l;"' -tgi"Where a nominee' it' li become payau[ during

r.i, **o.,ii; ;^;[,11u. p,,a^i,"

I pl,'o" appointed under

sub-sectio" tgi of r".tt,l ?o.- ,",..,o suchperson, payment shall,be made to^any

"*- pio"ia"a 't#t;il;;' 't::: I fiXi'";ir%"#;? #;il"*pltenl-;ourt or where

s,Ji;;;r",[i*"*ffil'l'J;;Ait either ;.^*"i;i-'he minor, or where

i:;*'lrx:lt'riil,i!':?",i[;il;;"'diii':1'1;" ilffii: I:,'*o^{or more}

":fi#:1J.:1'xt' s*;3:':'ff f;T,";il; ;*li;";r"ii be paid'Lo^tire

""1[t?il"#il""",'ntilit']^s'"YT:':'i;lli.:,"T"1{ilT"5"?:"iff, contained #"il;l;" iT,:l',-:'#:, Ti":";"ril'i.i-;'i,r,ll: io a vuorkins testamentary or otherr't'rse

u-

i ourn a i i s u :lT. t x 1nH lli :tr*;i $ilff : l-i ff tTl tx"'fJ

,ii:

confer o" o:] I=i -,Jt.,n i"orr*ulist, the "uT".l:-t^:fl1 i"'"^ia the sum due being a.,u t3 i.," *o,t*g p;*ii,t, n..""#;;;i1,^.[" tr.'J death of

the

ilTt;3.',"ilH'i?'tfu *r.ffi'r5*=T:ll#:'H'Hffi

''"'i'i''u'lio"i'

in respect LrtErcv.r f i" ,n" prescribed manner. t*d :t :'i::"jz 0t Doz,sec. 3, for section 5 (w'e'f' 15-1-1e63)' 1. Subs' b)' Act 6:

6

Sec.¹⁰¹The working Jottrnalists and other Newspaper Empl.oyees

(Conditions ols"iri) and Miscellaneous Provisions Act,¹⁹⁵⁵ Act 65 of

Act 65 trf

Act 34 of

Act 34 of

Act 34 of

(2)Anynominationreferredtoinstrb-Section(1)shal|b-":1l:^]oidifthe nomineep,ed'ece,ses,orwheretherearetwoormorenominees,allthe nominees p,"au."u,e,,the working jotrmalist making the nomination.

(3) \Mhere the nominee is a minor, it shall be lawful for the working joumalist makinf the nomination to appoinl .u"Y Person rn the prescribed

manner to recerve the grat,ity lr, if,e "'Jtit

of his a"utf' during the minorify^of

the nominee.]

S.Hoursofwork.-(1)SubjecttoanyrulesthatmaybemadeunderthisAct, no rvorking jotrrnalist shall be required or allowed to work in^any newspaper

establishment for more than onJ hundred and forty-four hotrrs during^any

period. of four consecutive weeks' "*ti"it'u

of the time for meals'

(2)Everyworkingjournalistshalibeallowedduringanyperiodofseven consecutive days rest ior a period of not less than twenty-f9ur c.onsecutive hours'

the period between 10 P'Ni' and 6 A'M' being included therein'

Explanation.-For the purposes of this section, "week"

means a period of

seven days beginning at mid-night on Saturday'

7. Leave.-without prejudice to such holidays, casual leave or other kinds of

leave as may be prescribed, "rury

*orking journalist shall be entitled to-

(a) eamed leave on fuli wages fJr not less than one-eleventh of^the

Period sPent on dutY;

(b) leave on medical certificate on one-half of the wages for not less than

one-eighteenth of the period of service' i[g. Fixatio* J, revision_ of rates of wages.-(1) The Central Govemment

may, in the manner hereinafter provided'-

(a) fix rates of wages in respect of working joumalists; (b)revise,fromtimetotime,atsuchintervalsasitmaythinkfit,the ratesofwagesfixedund'erthissectionorspecifi:dii.theordermade under section O of the Working Joumatists (Fixation of Rates of

Wages) Act, 1958 (29 oi 1958)'

(2)Theratesofwagesm.lybefixedorrevisedbvtheCentralGovernment in respect of working iournalirtr-io. time work^and ior piece work']

2[9. procedure for fixing and revising rates of wages'-For the purpose of

fixing o, ,.ririr[;* of *I.ges *.-*O"ifof working iournalists under this Act'

the Central Gov[rnment shall, as and *hu. tt"t""uiy' constitute a Wage Board

which shall consist of-

(a):r[threepersons]representingempioyersinrelationtonewspaper establishments;

(b) a[three persons] representing working jotrrnalists; (c)s[fotrrinclependentpersons],o.'"ofwhomshallbeapersonwhois, orhasbeen,aJttdgeofaHighCotrrtortheSupremeCourtandwho shallbeappointedbythatGovernmentastheChalrmanthereof'l 1962, sec. '4, for section 8 (rv'e f' 15 1-1963) )tgoz., ur.4, for section 9 (w'e'i' 15-i-1963)', 1996, sec. 2(i), for tft" *otao "lwo persons" (w'e'f' 28-9-19-96)' 1996, sec. 2(ii), for the words "iwo persons" (w e'f' 28'-9-]:9.-6)'^^. 1996, sec. 2(iii), for "three intlependent persons"

(w'e'f' 28-9-L996)

1.

2.

.r.

4.

5.

Strbs.^Lr1, StiL,s. by Sr"rbs. bv SuL.s. by Subs. by

7

BTheWorkingJournalists,andotherNewspaperEmployees[Sec.10 (conditiois'-'o,i sr*i"r) and Miscellaneous Provisions Act, 1 955

1[10. Recommendation by Board._(1) The

Board shall, by notice published

i, such mal.,ner ,, i, ini^t, fii call uPon.new:,p^q:1 9:tablishmentT":

working

journalists ,.a oir,", pel:ons interested in the fixation or revision of rates^of

Wages of ,*,orking lournalists to *ut.. ,,.t., rep.resentations as thev maY 0rink fit

as respects the.;,;;i'*ugu, *hi;;*rV U.ifxed or

re,ised under this Act in

,"rpu.t of working journalists'

(2)Everysuchrepresentationshallbeinwritingandsha.l]bem3dewithin such period as the Board *rr- rpu".rfy ; the notice"and shall state the rates of

wases 'u,hich, i" ;" ;i"1"" ;lf i-J;#;; 1,1ltlq lhe representation' would^be

reasonable, having regard to the .;;;;ity of the t"*ptoyui to pay^the same or^to

anv other circlrmstance, whict "r"it*,y '"u*

relevint io the person making^the

;#r;ilr;i""^i" t"ration to his representation'

(3)TheBoardshailtakeintoaccounttherepresentationsaforesaid,ifany, and after "*u**i.[

tnu *utu.rut' ptutta before it make such

recommendations

as it thinks fit to th? Centrrt cor"lrfi.i, r- ir... -ri*utio"

or revision of rates of

wages in respect-oi *ort*g 1or;dirts; and any- such recommendation^may

soecifv, whether prospective;ly or;;;ffii""ry' ih" dutt from which^the rates

"i *''# 'l:X',iJ*;"ji:"I-:ndations to the centrar Government, the Board shall hav" ,"guid to the cost ;i-1i;itg, the .prevalent rates of wages^for

comparabr" "*iiJy*91i,

,f,. :::;;hc"es

relating to the newspaler industry

in different regrori of the.orr-rtrfur',Ji" ""y "trteicircumstances which to^the

Board may seem relevant']

2|Explanation,-Forthe removal of doubts, it iS hereby declared that nothing

inthissub-sectionshallpreventtn"nou,afrommakingrecommendationsfor fixation o, ,"'i'iott-J 'ui"' of

wages on all h:rdia basis'l

COMMENTS

(i)Sincealltheunitsofanesiablishmentarenotexpectedtoformuniformpay-scaies for^the "*ptoy""s

oi uu the units tffi';:1;;;::*itTi.j; ::",'#T:1?,t5;,li:,;:31 ;;;.;i,^.d an all India newsPaPel establishment^as

a

."rr"r,rl u.,d th" financial .lpu.lti"oi-r1i

tn"^1iits taken together; Indian Express

Newspapers tp.l ia'''"|'i"ii" oimai'' AIR 199s sc 965'

(ii) In,riu* oisection 2(d) and explanation to section 10(4) of the Act' the units of an

establishment which have bran.;;t iii'";;; ilt; ;;t!'clubbed tosether for^the

purposes of fixation of wages^on ;ii hd; ; as;s; tndian Express Newspapers G) Ltd' v'

'U"iLi ,|lndia, \994(6) lT 269 SC 1" . ,a n^^-r /r\ G,rrlriprr ro tt 3[U.. Pow"* ".a p,g::dY,"

of the Board.-(1) Subject t ^he provlslons

contained ^ #;;;Jn

(2)-, the Board may exerclse all or any of

the powers

which an Industrial Tribu^ut .oirti*i; ,t'itt tn"

t"a"ttrial Disputes Act'¹⁹⁴⁷

(i4 of tg41),.*"i.ir",^{for the} "dil;;;;n

of .an

industriai dispuie referred to it

and shali, subject to the proririjif-.o^iui""a

in this Act' and the rules' tt^any'

made thereunder, have power to i"g''tute

its own procedure'

(2)Anyrepresentaliollmadeto"theBoardandanydocumentsfurnishedto it by way of evidence shallU. of""1o inspection ott piy*"nt of such fee as mav

il" pr"#tbed,^by any Person iriterested in

the matter'

2. Added oy'ott ai ti'is}s' sec' 3 (w'e'f ' 28-8'-79'89)' ' 3' Subs' uV oti-ii " llqez'

sec' 4' for section i1 (w'e'f' 15-1-1963)'

8

1l lr ii l

it 'ii !.

Sec.13A]TheWorkingJourna'listsandotherNewspaperEmntguee.l.9ponlitioi" of-service) and Miscellaneous Frovisions Act,¹⁹⁵⁵

(3)If,foranyreason/aVacancyoccursintheofficeofChairmanoranyother

member of the Board, the Centrai-Government.-shau

fill^the vacancy^by

appointing anothJr"purio., thereto. lil u.*tJu"ce

wlth the provisions of section

g and any proceedin-g may be .o.,tii.rl;-;;i;;"^the

eoard so reconstituted from

ffi

t

I #: ;:*lll lt"#l'iia.3:t["$i te, en r911e re commendations

o r the

wage Board.-(1)^As soon as *uy-it urtel llie receipt

of the recommendations

of tie Board., the Centrut Gor.r#7;^;hr11 *ukt'u'l

order in terms of^the

recommend.ations or subject to ,.,fr'il"aliit"tlt"s'.if

any' as it thinks fit' being

mod.ifications which, in'!he opinion;ilh;-e;"ttiico'iernment'

do not effect

important alterati^Jns i'' tn" th'u'uttt' of^the recommendations'

^ (2) Norwirhstanltnq .qyrlyg' .o^id*d

in toult".tlo" (1), the Central

Gov;rnTei'#il''rt"i^'til:l,tit;;"., in the recommendations, not being

modifications of tf," ^uti,iu "futt"a

to in sub-section (1)' as it thinks

fit:

ProvidedthatbeforemakingalYsgchmodifications,theCentral

Government shall .urrr" ,,Jii."io b'e grven to

all persons likely^{to be}

affected thereby in such;;;;;*Eybe presciibed,

and shall^take

into account any r"pr"r#iliioL;hi;( tr..i *uy make

in this behalf

Oi ilr}"rtilt;"%*mendarions^or

any part thereof to the Board' in

which case, the centrai corru**unt shall

consider its further

recommendations una'?Ju 1., order either

in terms of^the

recommendations o, *itrr'J.,.r, modificatio"t

or the nature referred

to in sub-section (1) as ii tftit'rc fit' r --.^r^- tLic cpntic

(3) Every "rd#;;l;i *l Central Govemment under this section shall^be published in the olfi irul burutt -il;;th; *ittt the iecommendations of the board reiating,",t" l.a".La,n"'lii..*ilii;;" into operation on^{the date}

of publication or ;';;;rt.. *r,.til"i fr[rp".ti"e1y or retiospectively, as may

belpecified in the order'] .., r r^ -.,aaac ar han those 21tS. Wo.king journalists entitled to wages at rates not less^t

specified in the o-rd"r.-On tf,u .o*ii! iri1o. op"gtutiotl of an order of the Central

Government under section tZ, euiiy irork'nf lot'*uiitt shall be entitled to^be

paid by his emploY:'y,1g::'t trtt

"ui;";ht?t'srtadin no case be less than^the rate of wages ,p"ilfiud in the order'l 13A- Power of co"""*J"i to fix interim rates of wages'-

(1)Notwithstandirtganylhinq.*^.,m"a_"..thisAct,wheretheCentral Governme.,t i, oiop"inioritf,utlt iu *.urrurl s:

to.do' it may' after consul ation

with rhe Board, ;r"[il]t:r*" * iilofft ciil Gazette, fix interim rates of wages

* 'EYT:;t#"'.1ii.",trJ3r"ilil,-ltJ; so fixed shalr be binding on all e,mprovers -in relation to newspaper establishments and

every w-'kin[ jotrrnalist shall^be

entitled^to be paid *..g"s^at a rate *f itn shalfⁱⁿ

no case' be"less than the interim

;il'c"l*i+:,*f ;qU'i;;::";1.[

).,,'d".

sub-section⁽¹ ) shari remain in

force trntil the order of the ce..t,,t Government

under section 12 comes into

operation.]

1-S,tbt-by^Act 65 ol 7962' sec' 4' for section

Z. S"Ut' Uy ntt 65 of 1962' sec' 4' for section

12 (w.e.f. 15-1-1963)'

13 (w.e.f. 75-l-1963)'

l

l

rl

!l

1l

9

lOTheWorkingJourna.lists,andOtherNewspaperEmptoyees-[Sec'13A (conditiojs"'oi ir*i"r) and' uiriittrr"ous Provisions Act,

1 955

COMMENTS

Sincethefixingofinterimwages.,,.,,'n\^Ia)/afinaldecisionaStofixationofrates of wages, tne purties .o.."r.,"d ;^" ^^f""f"if*'

uttd "iftttive

represen ation to^the

wase Board *,hich makes, after^due

.;;i;;r;;ion, fresh t"to*tt'""dations^{to the}

Central

Go.)er.,ment for ".;;;;;;". Hence, J.:.i.::'ffi'f*:*o"o under section 12 of^{the Act}

making it incumbe#;;';;"'A;ruicor"r.,ment

to git""n"u'ltg to the,lult"t affected

or serve notice oufo." or at^the "'g"'"i^Ji;o'''

Xf interim i"ug"t'-is^certainiy^not

appiicable to ,".tio,i ig i; enonao gr;* ir;ii'Lta'

'' t)nion of lndla' 1989 74 FIR^401' 11rsAn'.ConstitutionofTribunalforfixing.orrevisingratesofwagesin respect of workiie io*T*11i":'-ldfrilIT:*11g

anvthirs contained in^this

Act, where the CZntrai Government

is "f

.!11:l iftui tfr;

"eoard.-constituted undersectiongforthepo,Pg,".offixingorrevisingratesofwagesinrespectof working journaliJts ;d., if,i, e.t;;;;"i been abl-e to tunction (for any reason

whatsoever) effectively, ar-rd u,r tt^e

.ir."*trrnces,^it is necessary so to do'

it^may'

bv notification ;',h"^'dfft.Lr cur"ii.l .""ttr*te a Tribunai' which shall consist

oi u purrrr-, *r,olr,-o, has been, ,i;g;;; u-urght Court or the supreme court'

for^the purpose of fixing o, ,"rr'ir*!

rates of- *ugut in respeci of working

,*'[iff.]|;iJffitit;".,.^, 10 to 13A shali uppry ,o, u^1, in relation to, the Tribunal consrituted under *u*".ri"" ol

of iitit. :.ttt'.o^' ,lhu Central

Government and working lorrrniirl;;;;1".;

io the modifications that-

(a) the refererr."i to the Board therein, wherever they occur' shall^be

construed as references to^the Tribunal;

(b)^rn sub-section (3) of section tl'- (i)thereferencetotheofficeofChairmanoranyothermemberof the Board shall be-construed^ur-

u l"i"t"rl.u io the office of the

;;;;;;"stituting the rribunal;

and

(ii) the reference to ,"Jrior,9 shallbe construed as a reference to sub-

r".ii"" tf)^of this section;^and

(c)thereferencesinsection13andsec-tion].3Atosection12shal1be construed ",

,"f.,",.,]^"", to ,".tio', ].2 read with this section.

(3) The Tribunaf in discharqi"g 1t'ft*t-1i:T-under this AcL mav act on^the

evid.ence recorded Uy t\9 Wage

Bou-ra or partly '"il'a"a-Uy

tf-t" wag6 Board and

;rtary recorded by

itself: - -, :^ ^r ^-ininn rh; rtion of any-of Provid.edthatiftheTribunalisofopinionthatfurtherexamlne the witnesses whose evidentt^t'u'-ufiludy Ut"tt recorded is necessary in^the

interests of justice, it may ,u-rrrrrl***ur,V ,y& *it"ttt' and after such further

examinatiott, t'o"-examinatiJ;;;-e*1mi"'ti;;if ;y' as it may permit'^the

-'i"tr #'ifi :I"'Iil*,:i ?r u rribunal under sub-section (1), the B91d

constitutea r.rau, section 9 and^functioning i**"Jiut",y before such constitution

shall cease to exist and the *.;b";;."*iit't*;lh;; il"'rd shall be deemed^to

n*;;ffil::

IHI#!i?.,,* rates of wages fixed bv th: Central Government

under section 13A in respect oi *orti^g Jorrr"uiots'and in force immediately

1. Ins. by Act 6 of 1979' sec' 3 (w'e'f ' 31-L-t979)'

10

i lli ,1l ir

1

Sec. 13DDl The Working Journa'lisi and Other Newspaper

Employees^'¹¹

pon-aiiionso{service)Zia-ui",,llaneousbrovisionsAct,l9SS before the constitttion of

the Tribunal shall remain'in

force until the order of^the

Cenrral cor.*#i,';;;"; ,".tijil U^;;;

*l*'^ir'i' section comes^into

operation'l

II)HAPTER rlt- NoN-JouRNALIsi'isEwspiPER EMPLoYEES

138. Fixatio,i'o.,revision "f .;";;i *g",^of non-iournalist newspaper employees.-(1)

'f-n"^t..,trof Government may' in th; manner hereinafter

pr"'"1*9ar,., - espect of non-iournalist newspaper emplovees;

' (u) fix rates of wages m^rt

and ^r crrrh intervals as it may think fit' the

(b) revise' from time io time' at sttch i t

'uttl'oi 'i'g";

ii*ua,under jhit t::l"^ibv the Central Governnie*t ,^ . ::f 3;:i *iu i *m:,x*; #::*Jiriil:'"""';i,i*"

* "'r.

and f o r p ie^{c e}

work'

13c. wage Board, for fixing

or revising rates of waqes

in r-e-s,pect of^non-

]ournalist ,.,.*,-pu|u, "*!T.{:"^,.-ro, the ptrrpo,u tr riii'.g or.revising rates of

Lylf ;,,,1:1,"Xffi """'.!ffi ';'f

ffi l*Ffui:nf t"X'fS':fii:;t?":l;

*t i.f, shail consist of--

(a) 2tthiee persons] representing employers in relation to newspaper estabtisirmenis;- trnalist newspaper employees; 6; 3lrriiee f"tto"tt representing non]ou

and

(c) t[iJ'-tr ind'ependent personsl' 01!^of

'whom

shall be a person who^is'

or. has been, u l.,agJli;Hsr.t .;,,' *ii.'" 6"0':r". Cor'rrt and who ,;ift ;-;iliili:{,,:;:**ff *$**j[;,:l;iiffi ,h"J1?lr 13D' APPlication o{ certar

t3A sh..r[I .-.ppif ,o, and.

in *i,*I.;;..h;.*"",J:="5;;il;;

trnder section^L3C,

the Central Coirernment

and. ^"f-;t*arist

newspd;p1o'""t' subiect to

the

moclifications that- i working joumalists therein' *o'" ''"1'u; Hitil?:;: "i:.,,:T.,'.ft rr!:::",-J

;;'ra'i"1v uu-'ur"'"''ces^to

theBoardcortstitttte'i'"*at"ottililigi'"at"non-ior-rrnalist' ;-'"tp;p"t ":t4"fi;luu.rio" (3) o!' section 11 io section 9 shall^be

(tri Ffiffi ,:"ffi t':i:ruffi; ]i,i,,\:,::,:,,o'r 12 sharr be (cl the references 1n .:::1"-"r^""*-ti,.,r", Lj. re;,..l ..vith ihis r-onsl"rti+:ti t''u '"t"'Jitoo 'o

secttcrn'il';;''"i-;'rith 'st:ti'ion'l

:;11:nU. lonutit*ti,rr.."' triir**"t'-fo'

tixifli ':r revisiu'g

tates of wages^rn

respecr ,t

-^,,r,-jo.,roaris,

-

***rpop"..- --l;,;i;

l],ti

,

I\iofi'vithstarr"ditrg r,ri,*.,,Y..*ci

irr tlris r.,,l,inl*'u ti.e C*,..,t,,1,1 .'j,.,u,..,.,.,nter.i !5^p1 6pinicrn Nhat

L.(ihapr,eri1,\icclr,.tairrirrgst,etionsl3B,l3C&i3D)rrrsbvAct6(ltlf1974,ser:'{ (rv.e.t.2l-il-197't) aril ior tl:re *,orcls "two pt:rsons"..(rv e i' 18-9-1996)'

I srtbs bv^{'0" r+} .:,t l::"' ::: lll;,t;J.T."lT;5'"1;:'';;;s"^{(w e f} 23-o-tee6)

3. sttl,s. oi, o.i ,t ri ]l.ll'' 1"^' r,,o. rhe words ",*"'J;'.1;;;;;"ipers,ns"

(w e f' 28-e-tee6)

-t srrbs bv^Act 34 0f lgq6' sec''

5 rns b1L:;;;l'io' '".. {

(w e f' 31-1-le7o)'

11

I rqec.^13DD \ \ ,, rhe worki,el:ii::i''::;if,,?!;:lz:'3::;:':YfliT;': * ,."",,plirZoiril' oi service) and.''"i i[',^, 1n. purpose of fixing or revlslng the^B o ar d c on s t i *^{e d} ":* r X:[:;l: *X#;;l *#il?nt U:"'qi 6

n:'":l il"1t"""#"H?TH;;'ii"i ilv^l:1;';;;' ;/ "::'il" who is, o'13'Deel1,

.i,..,*',lu,i..i ', " i:ff:'#i, i!fi,*?[f3:*,",?ilii.";"*se^or rixrng

or

Gazey^ ronstitutea

Ifl

, r,^o L?'J,T' fi ,n- :""T Ii ;;:, :ln"ru,i^'i" "' "*''

p^u f, J"' * pt ov " "

s^{un d e r}

,euis#g rates of

wages llr rcov"--

,r ^^n*z to. and i. relation^to,

the

rhis Act of section,:o :"^_i3f 1ii, 3i*r,{t::;",:,"1+x :""",ffi:(2) The provision: ";;;; ,..rb-r.-.Lspaper empioy Tribtrnal constitutet #il;r-ruiirt newsPaper

rrtpruvu""r

, rL

GoverrLment and

florFltru""*^--

, ,.-^*r,ins iournalists therein ;::TH'ilL$,#

^::,,J1i,i'#:.^ilfl"I::l$:,'i!Ui#':*::T;',^\- ' *n rJ"", ,*y ":ty il^-journalist ^"*;?fi;'"'ifioy"t':erences tu

\

the riiuunal and

to'nc

-r:^-¹¹- ' -.^^*lrpr of

I lrrpu'-'

;^i; of section l '- rv other membgr'of (b) Ti)'."1ffI'.",:# ; ;" "rT1."JfI^XH:,:lg'1""* ;irice or^the

(1)'f"*:t: "'lttrltri:*^l#i*.*uasarererencetosub- Person

constrtutu't 'rf , ;na,,be construed ns & r€rercr'-'

shall^be

12

I

I

\ I ,^ t sec 17r p:n,#";:':i::l:;:;'':;;ii':?!',,1tr:Y8:::[:#''flf"'zuu r r

;;:ffi:'trx'%'**ifl';fl #*fff$ryHfi1#''ifffi \ '*'if"T','F"i:i1:#i;:t;'".^'lT*1Ji''il; i" .rbrishmen,.',.-^,Il;j,T,;"#"?^I a workman uu"t)i'^:;,^ ,,rolv 1s newspaP",T-:";;being, shali apptl^:; ;"; i'A ef$fiflr+fiI,f#f*fi*l1}:*m,l.ll"q;lru ']

Provident^Fun

newspaper^est

day, as il t.t:"^'::ii"ta ir, a notificat'o-,t^'.' ,i'u ".*rpaper

€rlrytv7"-

lJ,'i;o P:"ir'X"t'J:"l"i ft;;t',ilf fi "

d

rrewspavc' ii

secrion (r) .?rlil * meaning of that ^':- ,,r r employee wltnur

LrrL ^-

CHA1TER IV ,\

H}T,idmfu;HH'iffi

Yr.,.,"*i,r.. :*,::XtJ:;il1#',.?ud" u.ro"

o

_-, ^r service

or contract ot

servrLs/ "--

o.rch

^w&rd,

agrlem:ll.,"Jtf$.li "i ";, iAct: .-l^nro rrndet &fI) >u-" -_-ri+lod to beneut"_-',^ r^'^ -^r.rrrld be ,i Pr'v'[;*

or otherwi

matter^wk

entitled^ut

the rnore

receives t

newspap

trrantin,,,:'il ;lflT',",l ,il;;{;;a:l:i,::'::#, -i;1iTil;: by reason:,,n,,:iavotrrable to tttrt' "'.- ^^* to disrniss, dlsctra'?iii*t-,ment shall, o . -'l-l"rf ied rn "'t*mlUJ*#rf*ff*Iffiqn$o ernl tiabiiity,rortffil t"*r*.":J:,lffi"ltjr, aismiss, dtscnat5'

-.. -mnrrnr^is

T,,ilt.J.l,l,l'i;;o t"""':" ^';::'", emproyer.-(r, _,,.,er, rhe newspaper

"''1}1tg'ipfigfi,$*fffij:$ffidtte ul emPlc

in^the

preittdtce :^", ;^l the recoverv ''_^";;, State Cov.rlTt::'^.'lortliicate^fot bou"l.,'i.,',^roi

trrl ;::;;:ilr:!iilL1,[.?i,".'iilHi,L Til'i'in';;^{rr that}

"""i*-*Ji";",'*tii;:".::,',,i.-*,.",,aneous provisions Act' Ie52^11e

or Ie52)

b"3

*

-*,*

,h" Emprovees'i,:""".T';;... r ]l:r;tlruil, ", 1s-r-1e63). r rns bv Act ,u.:t.:,i;;; ;, ror sectior

2 Surbs bY Act^b5 ot

13

\

14TheWorkingJourna.lists,andCtherNewsyaperEmployee's-'[Sec'17 Gonditio-ns'''ois'*i'")and'i''J"Gn'ousbrovisionsAct'1955 amount to t'e corlector,^and

the colrector sharl proceed

to recover that amount

i5liff1i*ru;,m"X1

$"':liiil'f,:""nder:

trris Aci to a ne\^/spaper

emplo'ee rto* nil'l;o#t '*-s;;;^e"t'er,ment may' on its ou'n motion^or

,por1 appricatro,.,;;;d to

it, refer in. qo"rtion^t9 '";;il;yls"11]

c.nstituted

i,i^i, under'1"'i^Jf i!;"i o,1ffi:[*',l3i|l,i-:1""' *'giiiidp:

.irr*-tru"ding^law relating to

tnve

ir-r force i. the sor.-"^a i'he said X.?;i;; 'r'utt i-'"'"'-tr"ttⁱⁿ relation to^the

Labour Cotrrt as if the question

,o'r"f"r,"d \^/ere u *lt*t referre'J

to the Labour

%1,i3t;1;:,i":ii!irya,^;Hi,'3il;1

be. forwarded r,v 1'

to^the state

Go'ernmer^,t which made

the refeietttu u'a

u'^'y'I*o"'"ti found due by^the Labo*r Cor.rrt ,.rrv b" reco,ered i,-t

't'tt

rnanner pt";il; in sub-section (1)']

:riif#'#l the application^ror 1o::'"'v^is made) w*i refer,n" qr"rr,"^rr,o,n".^*iili'i'.,"'i"^, r-^u,i.ir Court' and the latter

upon

reaching its decisiJn'*,ti for*ur, ,t ilin";;;;:'',*i'itn'i'irithen directthe collector^to

recover ,r.n o-oi .,r) iin orrit ctrort'i.'ni,riett cotenton'L"'*'.ii.i u'a',11987171

FJR¹⁷⁶

(SC). .iltzA.Maintenanceofregisters,records,u,,qmustet-rolls.-Every

"*plovu'TT'"1'"";f,';"J'fl 1il'iJ'-','#i#**ll''xln:'"x1Til-t:such registers' ,r"r.rifrEa I . t1r T.Lo srate Government may, by notification in^the

I".*Fi*:r"*{:$tr,}:?h']ffi 1*}t"ftut*-ni*l;'."il#:i}fi frtPot.t -of. this

Act^{and maY}

L*eicise their functions'

(2) Any f^rpl.i"i appoinJed under sub-section (i) may for the purpose of

ascertaining ;;,.',;; ui.y or i-,"-'p."risions or"inir'Art'o' gj^th" working

Iournalists Gi*ation of i{ate'

;f tf;;"'l et1,' rd'sa Qg or 1958)' have been

compiied *,,r, * ,*i".t of u ,,-u*'rpulper estauii.sfmSj;"n

as he may consider

tul ttqii'"X tt"ptoyer^to

furnish^such

necessary; . - limo pnter anv newspaper establishrrrent or any

to)

f,g#x;nf."'. i'il:;tii,. ryg

XI6;.*v^one :"#f"[ ;Hf,:

#,'," tr#' Hilr';:".'ffi ,ii': ;:ffi :l!:'ffi-F:;ffi ;'^{; i}

p't?*"' o'.tlt p'y*"'lt^of wages

in^the estabiishrnenU

(c) examine *,ith ,es.Je.i,"

,,.,y m-atter re].ewant to any of ttre purptrses

aforesaid, tt." u*pj-ovl,, m agent o, ,*,"u''t^or any other person foundinchargeSi't1".:';;rp",po'"establishmentoranyPremlses connected therewith or an)'

pt""" whom the Inspector^nas

reasonable cause '"'t'ti*-

to b" o' io hut'" been an employee

in^the

establishmenU

.u,ffffJ"T,,"'^:ilj, j35.,""xffi [ j1"fl #I"*$l;::-;:ffi ,i,il.ff; (ul I*""lse such otr-tJ'-po*ers^as

may be prescribed'

1. Subs. bv^Act 65 of 1962'sec 5' for sectior-r 17 (w'e'f' 15-1-1963)'

14

I

II

sec 1er ,"!,i0,{,i,i!':i::l[:;'';;tr':!;;lzy'Si::;':#''f!'i"'Zu'

15

'

,,, ::;,ilJir#r!#[n**li;r ; ;: : sewan'[ wi'lhin'ihe \ T:\

meanin

(4),ffiI #Ht#?#,#J[$tlf;:i ff'm*T#tffiu"S

o"

\

ffi '*T : - ffi :r;;;:#ilffiTsffi',ffi l"Ti't?ff"

*#i^I

18. penaltv 19lf3""-il"tip;:ilil;*'" "*'nT::r",**^IAct or--,.*r rule or ordernrli-r"p"", : ^r anv offence under thrs Act,il rrr,utt t{*#fim**;,t*Hflfr':}i"'.'ffiry::Iil' convffi ;";:1.:I" -"..lf,IT':Iffi'* :;;i;n:il5' ;::'ffi::"'il; i be Pt' *#,'**

]

\,nI com t \^pro( I \ ,"'I;'^"liffttfii# ffi[si'"f,1::"#ht ffi*5: #.xf!i'*^{r*d "}jiG"* s."F'lhl31$ilfi ;HHf .:Tr# fr. ::i"r,.ffi '$l"":,iTfl :l',"S;tmtir^;*"1":"sil':',",ir'd,:;Hllj'"J{:If,f,*n5lijlitt and incltrdes

a firm or other

(a)

;::nffiH" $'ffi;,f\l: ili:::ff :,1;:[:,:$:J':'il']'^o*n' -,,\^J..*"xi..;i;T[l1[HHT;tr 4#., section .ion, ulless^!h; iir-st class^sha

,",-Jiil:

;5;:t* rytl*ffi ,;- I;l ffi n

;TI [t;u l',16 "T $?r: x1:l "l;*!"i:+ ifi :';i*"'.3"1ii,",'"q.,,ff,J'*;Xl 'jlu.

i;";^oi int.''"

.rnYthing wl

I strbs ol^oo 65 oi 1e62':': 'i^::;

;l:ifi}'f

t'

2. Ins. by^Act 6 of 1979^'.s"1^]. )*,*.".,. lt-t-"u'i' 3' lns' bY Act⁶⁵ of 1962'^sec

15

I

1\1. 1' tn'rrnetists and other Newspaper'llotfYees -- [sec' 19A I

16 The Workins^Journatisl 'and' ?!:;;;-"";-t'iuisions iit' tess

\

olilZni"""'o'is''ui'")

and *'t.'""'^,

rn invalidate acts'-N?^utt ,::¹

,*i[3fr*"",1:1;jfur:i:'#,*1fi11$-:'-tl";***, }Lxistence of anY ' "',1 r r n r,"' : t;, ) ;|lt?'; l!'ir ; :i-', n,^{p p1} 1 : i;lf r,ff *,

X,lff ;H','J',;;

lil:':iH':ilfi:li:."t,,'H,s:""iGil:]',i.!fd*JTy;l[,ltrfi "#)iii U"or,;*;i1::r,i;*i;ijl,)' 3;; i.-uG, L:"'::9., ti on, C ont,or #' ii^p "^{ui r}ciuit s"t'it"t-!l;;;r"ii-b"ru,''.e_services tctasll;';; ;;y other rules or Re gtrla tio"', t'YI;l^^ "o^t, *31,t"'lf,llt$iif rtfl; .;,ar Gov ernment

in^the

Rules or the^r

*-tlti""s that maY be-notified

tt

oiri.iut Gazette' ao"i'l . t1r The Central Government may'

by,notification

20. power ,9 *"rt" rules'-(1"s to carry out tn. f"'p"t::

of this Act'

^

,n"'Otticial Gazette'

make rult

(2) rn o*.nr",. and withi ifi*ilt,n',i;l*,.l:lJ[: i:[3# o o#, t,' ;:fi ff : ruTfi"|", :,U*irsaris'[s ;

fitl[*I;l,t6+9ru*it*"i'+I::r'"'i:I,3':"'* \ I I ".-' 'iv oir'"' kind or |gnve '"IT;"'''u*,:t:i',fr0'I',ffi:"fl' I ' (e) theformoi'tt*nutions'andthemannerlnwruurt":'^-.'^^-,,^\

I

\L, u" *ua"; I⁽⁰ *",trsfiiltffii1fliffir*"":,::ointedrorthepurposes^\ I^(g) tr-,"

ruriuiio]-r'ol.ur,.u11"t'"^ "t'"ominations; ) of sub-section

(2) of

4

sch r ,r'J"rr\:::':f !:i:;:i*:;r'#":!;;l,:'3::'";'iJJo'f!f"'Zuu

11

,;'liffi :il"i:'.',',?L,T$'il'."'!'r,;i*fu :*'11*:l$#ii,r,i:,'tl#[

H#:T x{il $*1f"1:+ tti:"yiil [ii, :1;1'"i *'r'^{mo d i} r ic a'[ion^{o r}

annutmenr shalr^b-e *iUno.rt pr"irraiL tl it 'uriai'y ii

"Jy'r'*g previously^done l*"#'il;i rule^{I _} ^ . 4 ^c.rocc _[R epealed by the REealing^and Amending Act'

lli,l; f;;L;', :;'; :":^Tif ;t;':i";;

"'i 1s6,,1 rlrHE scHEDuLE [See section z(d)i t.^For the purposes of clause f]ti:ffiIl':*"'cornmon controt shail be deemed

(1) two or more newsPuP"t '"?-ti to u" onJt"u;;P^i"i establishment; (2)rwo"';;;;""*'pup"l:diiilu''t'o*o"dilJil'#'":ttl"''"TitT'"i'1"i sPouse iil; ;;' a"",''i"1' l"*:J,ffi"I"iiffiJ"i' ffi';;;holder or a corporate that such sPouse it 1 :?1"-Y'ffi';;; l"diuia"ut tunds; ,,,ffi:"::"fi ,:ffi fitff;H'i#i,ffi

i"ffiftii

same^o

H"':i" ;:iiu" ;""*"o': |^", ::: ::::'::'" ;;iilents sharl be de emed 2' For th" p"po'es of paragraph

1' (L)' wo or mo

to be unde, .o## l"itlr-" " ^.r^r-,ti.hments are owned by a common individual

or

(a) (i) where the newspaper establis t

rndividuals; , r:^L..anrc are owned by firms, if such firms have

(ii) where the newspaper establishments ,;-,:**riin8ffifi :{il}*fi*i+H;{ff,itllfr;ffi bodY corPorate ts a subiidiaries^of a common

holding t" Ti'J";'ol g'o"p of 1

eouity shares are owned

by^the same^p

#H:G;1Jo',131^u.t is owned by a bodv corporate.ilo,,lli,""tffi? (iv)I*ffi T,".;'"{1ff H-*i.'r,Ifi ,u:*:U:f ?i3;lX;'f.o,po'u'|"'h;td ; sub s ta n tiar :"ilT::, 1ll7#; l" o,n" :,1: : l'"X11""1 3I :ii1il ,", ilhr-***i:*rr: ;'.'.,i,r#fll+;g*:U'* [1Tt*

;] *

:lil:';:'::':,H;i o"r' [""o^{"'' y} 1"'T:,I"'r" ::"i.1,^"0^new spa P er

(bl*r.'",].,.,n.",",,^.i'.."^''integralitybetweenconce

1. Ins. bY Act^31of 1989, sec' 4 ('ar'r'e 'f' 70-72-1955)

17