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Working Journalists and Other Newspaper Employees (Conditions of Service) and Miscellaneous Provisions Act, 1955

12.Powers of Central Government to enforce recommendations of the Wage Board. -

(1)As soon as may be, after the receipt of the recommendations of the Board, the Central Government shall make an order in terms of the recommendations or subject to such modifications, if any, as it thinks fit, being modifications which, in the opinion of the Central Government, do not affect important alterations in the character of the recommendations.

(2)Notwithstanding any thing contained in sub-section (l), the Central Government may, if it thinks fit, --

(a)Make such modifications in the recommendations not being modifications of the nature referred to in sub-section (1), as it thinks-fit: Provided that before making any such modifications, the Central Government shall cause notice to given all persons likely to be affected thereby in such manner as may prescribed, and shall take into account any representations which they may make in this behalf in writing; or 

(b)Refer the recommendations or any part thereof to the Board in which case, the Central Government shall consider its further recommendations and make an order either in terms of the recommendations with such modifications of the nature referred to in sub-section (1) As it thinks fit.

(3)Every order made by the Central Government under this section shall be published in the official Gazette together with the recommendations of that board relating to the order and order shall come into operation on the date of publication or on such date, whether prospectively or retrospectively, as may be specified in the order.









  

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