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

20.Power to make rules. -

(l)The Central Government may, by notification in the official Gazette, make rules to carry out the purposes of this Act.

(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely:

(a)Payment of gratuity to working journalists-,

(b)Hours of work of working journalists.

(c)Holidays, earned leave, leave on medical certificate, casual leave or any other kind of leave admissible to working journalist

1[(d)The procedure to be followed by the Board 2[or, as the case may be, the Tribunal] in the discharge of its functions under this Act;

(e)The form of nominations, and the manner in which nominations may be made;

(f)The manner in which an person may be appointed for the purposes of subsection (3) of Sec. 5-A;

(g)The variation or cancellation of nominations;

(h)The manner of giving notice under Cl. (a) of subsection (2) of Sec. 12;

(i)The registers, records and muster-rolls to be prepared and maintained by newspaper establishments, the forms in which they should be prepared and n maintained, and the particulars to be entered therein;

(j)The powers that may be exercised by an Inspector;

(k)Any other matter which has to be, or may be, prescribed.]

3[(3)Every rule made under his section shall be laid as soon as may be after it is made before each House of Parliament while it is in session for a total period of thirty days which may be comprised in one session 4[or in two or more successive sessions,] and if before the expiry of the Session 4[immediately] following the session or the successive sessions aforesaid), both Houses agree in making any modification in the rule or both Houses agree that the rule should not be made, the rule shall thereafter have effect only in such modified form or be of no effect, as the case may be; so, however, that any such modification or annulment shall be without prejudice to the validity of any thing, previously done under that rule.]

1. Subs. by Act 65 of 1962, sec. 9, for Cls. (d), (e), and (n (w.e.f. 15th January, 1963).

2. Savitri v. Govind Singh Rawat, 1986 (1) Cr. L.C. 62 at. P. (S.C.).

3. Subs. by Act 65 of 1962, Sec. 9 (w.e.f. 15th January, 1963).

4. Subs. by Act 60 of 1974, Sec.6. 

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