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Working Journalists and Other Newspaper Employees (Conditions of Service) and Miscellaneous Provisions Act, 1955 11.Powers and procedure of the Board. - (1)Subject to the provisions contained in sub-section (2), the Board may exercise all or any of the powers which an Industrial Tribunal constituted -under the Industrial Disputes Act, 1947 (14 of 1947), exercises for the adjudication of an industrial dispute referred to it and shall, subject to the provisions contained in this Act, and the rules, if any, made-thereunder have power to regulate its own procedure. (2)Any representation made to the Board and any document furnished to it way of' evidence shall be open to inspection oh payment of such fee as may be-prescribed, by any person interested in the matter. (3)If, for any reason, a vacancy occurs in the office of Chairman or any other member of the Board, the Central Government shall fill the vacancy by a person thereto in accordance with the provisions of Sec.9 and any proceeding may be continued before the Board as reconstituted from the stage at which the vacancy occurred.    |
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