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

13DD.Constitution of Tribunal for fixing or revising rates of wages in respect of non-journalist newspaper employees. -

(1)Notwithstanding anything contained in this Act, where the Central Government is of opinion that the Board constituted under Sec. 13-C for the purpose of fixing or revising rates of wages in respect of non-journalist newspaper employees under this Act has not been able to function (for any reason whatsoever) effectively, and in the circumstances, it is necessary to do, it may, by notification in the official Gazette, constitute a tribunal which shall consist of a person who is, or has been, a Judge of a High Court or the Supreme Court, for the purpose of fixing or revising rates of wages in respect of non-journalist newspaper employees under this Act.

(2)The provisions of Sec. 10 to 13-A shall apply to, and in relation to, the Tribunal constituted under sub-section (1) of this section, the Central Government and non-journalist newspaper employees, subject to the modifications that-

(a)The references to the Board and working journalists therein, wherever they occur, shall be construed respectively as references to the Tribunal and to non-journalist newspaper employees;

(b)In sub-section (3) of Sec. 11-

(i)The reference to the office of Chairman or any other member of the Board shall be construed as a reference to the office of the person constituting the Tribunal;

(ii)The reference to Sec. 9 shall be construed as a reference to sub-section (1) of this section; and

(c)The references in Sec. 13 and Sec. 13-A to Sec. 12 shall be construed as references to Sec. 12 read with this section.

(3)The Tribunal, in discharging its functions under this Act, may act on the evidence recorded by the Wage Board or partly recorded by the Wage Board and partly recorded by itself:

Provided that if Tribunal is of opinion that further examination of any of the witnesses whose evidence has already been recorded is necessary in the interests of justice, it may re-summon any such witness, and after such further examination, cross-examination and re-examination, if any, as it may permit, the witness shall be discharged.

(4)On the constitution of a Tribunal under sub-section (1) the Board constituted under Sec. 13-C and functioning immediately before such constitution shall cease to exist and the members constituting that Board shall be deemed to have vacated their offices:

Provided that any interim rates of wages fixed by the Central Government under Sec. 13-A read with Sec. 13-D in respect of non-journalist newspaper employees and in force immediately before the constitution of the Tribunal shall remain in force until the order of the Central Government under Sec. 12 read with this section comes into operation.] 

1. Ins. by Act 6 of 1979, Sec. 4 (w.e.f. 3Ist January, 1979).

Back

Index

Next