(1)This Act may be called the 1[working Journalists and other Newspaper Employees] (Conditions of Service) and Miscellaneous Provisions Act, 1955.

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

1.Subs. by Act 60 of 1974, Sec. 2.

2.Omitted by Act 51 of 1970, Sec. 2 and Schedule for the words �except the State of Jammu and Kashmir�.

In this Act, unless the context otherwise requires-

1[(a) �Board� means--

(i)In relation to working journalists, the Wage Board constituted under Sec. 9 ; and

(ii)In relation to non-journalist newspaper employees, the Wage Board constituted under Sec. 13-C;]

(b)�Newspaper� means any printed periodical work containing public news or comments on public news and includes such other class of printed periodical work as may, from time to time, be notified in this behalf by the Central Government in the official Gazette;

(c)�Newspaper employee� means any working journalist, and includes any other person employed to do any work in or in relation to any newspaper establishment;

(d)"Newspaper establishment� means an establishment under the control of any person or body of persons, whether incorporated or not, for the production or publication of one or more newspaper or for conducting any news agency or syndicate: 2[and includes newspaper establishments specified as one establishment under the Schedule.

Explanation. -For the purposes of this clause,-

(a)Different departments, branches and centers of newspaper establishments shall be treated as parts thereof;

(b)A printing press shall be deemed to be a newspaper establishment if the principal business thereof is to print newspaper.)

3(dd)�non-journalist newspaper employee� means a person employed to do any work in, or in relation �to, any newspaper establishment, but does not include 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 capacity, performs, either by the nature of the duties attached to his office or by reason of the powers vested in him, functions mainly of a managerial nature;

(e)�Prescribed� means prescribed by rules made under this Act;

4[(ee)Tribunal means, -

(i)In relation to working journalists, the Tribunal constituted under Sec. 13-AA; and

(ii)In relation to non-journalist newspaper employees, the Tribunal constituted under Sec. 13-DD;]

5(eee) �Wages� means all remuneration capable of being expressed in terms of money, which would, if the terms of employment, expressed or implied, were fulfilled, be payable to a newspaper employee in respect of his employment or of work done in such employment, and includes

(i)Such allowances (including dearness allowance) as the newspaper employee is for the time being entitled to;

(ii)The value of any house accommodation, or of supply of light, water, medical attendance or other amenity or of any service or of any concessional supply of food grains or other articles.

(iii)Any traveling concession, but does not include-

(a)Any bonus;

 (b)Any contribution paid or payable by the employer to any pension fund or provident fund or for the benefit of the newspaper employee under any law for the time being in force

(c)Any gratuity payable on the termination of his service.

Explanation-In this clause, the term �wages� shall also include new allowances, if any, of any description fixed from time to time.]

(f)�Working Journalist� means a person whose principal avocation is that of a journalist and 6[who is employed as such, either whole-time or part-time, in, or in relation to, one or more newspaper establishment], and includes an editor. a leader writer, news- editor, sub-editor, feature-writer, copy-tester, reporter, correspondent, cartoonist, news-photographer and proof-reader, but does not include any such person who-   

(i)Is employed mainly in a managerial or administrative capacity; or

(ii)Being employed in a supervisory capacity, performs, either   by the nature of the duties attached to his office or by reason of the powers vested in him, functions mainly of a managerial nature-, (g) all words and expressions used but not defined in this Act and deemed in the Industrial Disputes Act, 1947 (XIV of 1947), shall have the meanings respectively assigned to them in that Act.

1.Subs. by Act 60 of 1974, Sec. 3.

2. Ins. by Act 31 of 1989, Sec. 2.

3.Ins. by Act 60 of 1974, Sec. 3.

4.Ins. by Act 6 of 1979, Sec. 2 (w. e. f. 3 1st January, 19 79).

5.Ins. by Act 31 of 1989, Sec. 2.

6.Subs. by Act 36 of 1981 (w.e.f. 13th August, 1981).

(1)The provisions of the Industrial Dispute Act, 1947 (XIV of 1947), as in force for the time being, shall, subject to the modification specified in sub-section (2), apply to, or in relation to, working journalists as they apply to, or in relation to, workmen within the meaning of the Act.

(2)Section 25-F of the aforesaid Act, in its application to working journalist, shall be construed as if in Cl. (a) thereof, for the period of notice referred to therein in relation to the retrenchment of a workman, the following periods of notice in relation to the retrenchment of a working journalist had been substituted, namely. -

(a)Six months, in the case of an editor, and

(b)Three months, in the case of any other working journalist.

Special provisions in respect of certain cases of retrenchment. - Where at any time between the 14th day of July, 1954, and the 12th day of March, 1055, any working journalist had been retrenched, he shall be entitled to receive from the employer-

(a)Wages for one month at the rate to which he was entitled immediately before his retrenchment unless he had been given one month�s notice in writing before such retrenchment, and

(b)Compensation which shall be equivalent to fifteen day�s average pay for every completed year of service under that employer or any part thereof in excess of six months.

(1)Where-

(a)Any working Journalist has been in continuous service, whether before 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 action; or

(ii)He retires from service on reaching the age of superannuation; or

(b)Any working journalist has been in continuous service whether before or after the commencement of this Act, for not less that ten years in any newspaper establishment, and he voluntarily resigns on or after the lst 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 a continuous service, whether before or after the commencement of this Act, for not less than three years in any newspaper establishment, and he voluntarily resigns on or after the lst day of July, 1961, from service in that establishment on the ground of conscience; or            

(d)Any working journalist dies while he is in service in any 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 to any benefits or rights accruing under the Industrial Disputes Act, 1947 (14 of 1947), be paid, on such termination, retirement, resignation or death, by the employer in relation to that establishment, gratuity which shall be equivalent to fifteen days� average pay for every completed year of service or any part thereof in excess of a months :

Provided that in the case of a working journalist referred to in Cl. (b), the total �amount of gratuity that shall be payable to him shall not exceed twelve and a-half months� average pay:

Provided further that where a working journalist is employed in any newspaper establishment wherein not more that six working journalists were employed on any day of the twelve months immediately preceding the commencement of this Act, the gratuity payable to a working journalist employed in any such newspaper establishment for any period of service before such commencement shall not be equivalent to fifteen days� average pay for every completed year of service or any part thereof in excess of six months but shall be equivalent to---

(a)Three days� average pay for every completed year of service or any part thereof in excess of six months, if the period of such past service does not exceed five years;

(b)Five days� average pay for every completed year of service or any part thereof in excess of six months, if the period of such past service exceeds five years but does not exceed ten years; and

(c)Seven days� average pay for every completed year of service or any part thereof in excess of six months, if the period of such past service exceeds ten years.

Explanation. -For the purposes of this sub-section and sub-section (1) of Sec. 17, �family� means-

(i)In the case of male working journalist, his widow, children, whether married or unmarried, and his dependent parents and the widow and children of his deceased son:

Provided that a widow shall not be deemed to be a member of the family of the working journalist if at the time of his death she was not legally entitled to be maintained by him;

(ii)In the case of a female working journalist, her husband, children, whether married or unmarried, and the dependent parents of the working journalist or of her husband, and widow and children of her deceased son:

Provided that if the working journalist has expressed her desire to exclude her husband from the family, the husband and his dependent parents shall not be deemed to be a part of the working journalist� family, And in either of the above two cases, if the child of a working journalist or of a deceased son of a working journalist has been adopted by another person and if, under the personal law of the adopter, adoption is legally recognized, such a child shall not be considered as a member of the working journalist.

(2)Any dispute whether a working journalist has voluntarily resigned from service in any newspaper establishment on the ground of conscience shall be deemed to be an industrial dispute within the meaning of Industrial Disputes Act, 1947 (14 of 1947), or any corresponding law relating to investigation and settlement of industrial disputes in force in any State.

(3)Where a nominee is a minor and the gratuity under sub-section (1) has become payable during his minority, it shall be paid to a person appointed under sub-section (3) of Sec. 5-A

Provided that where there is no such person payment shall be made to any guardian of the property of the minor, appointed by a competent court or where no such guardian has been appointed, to either parent of the minor, or where neither parent is alive, to any other guardian of the minor:

Provided further that where the gratuity is payable to two or more nominees, and either or any of them dies, the gratuity shall be paid to the surviving nominee or nominees.  

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

(l)Notwithstanding anything contained in any law for the time being in force, or in any disposition, testamentary or otherwise in respect of any gratuity payable to a working journalist, where a nomination made in the prescribed manner purports to confer on any person the right to receive Payment of the gratuity for the time being due to the working journalist, the nominee shall, on the death of the working journalist, become entitled to the gratuity and to be paid the sum due in respect thereof to the exclusion of all other persons, unless the nomination is varied or cancelled in the prescribed manner.

(2)Any nomination referred to in sub-section (1) shall become void it the nominee predeceases, or where there are two or more nominees all the nominees predecease, the working journalist making the nomination.

(3)Where the nominee is a minor, it shall be lawful for the working journalist making the nomination to appoint any person in the prescribed manner to receive the gratuity in the event of his death during the minority of the nominee.

(l)Subject to any rules that may be made under this Act, no working journalist shall be required or allowed to work in any newspaper establishment for more than one hundred and forty-four hour during any period of four consecutive weeks, exclusive of the time for meals.

(2)Every working journalist shall be allowed during any period of seven consecutive days rest for a period of not less than twenty-four consecutive hours, the period between 10 p.m. and 6 p.m. being included therein.

Explanation. -For the purposes of this section, week� means a period seven days beginning at midnight on Saturday.

Without prejudice to such holidays, casual leave or other kinds of leave as may be prescribed, every working journalist shall be entitled to-

(a)Earned leave on full wages for 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.

(1)The Central Government may, in the manner hereinafter provided-

(a)Fix rates of wages in respect of working journalist

(b)Revise, from time to time, at such intervals as it may think fit, the rates of wages fixed under this section or specified in the order made under Sec. 6 of the Working Journalists (Fixation of Rates of Wages) Act, 1958 (29 of 1958).

(2)The rates of wages may be fixed or revised by the Central Government in respect of working journalist�s time work and for piece work.

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

For the purpose of fixing or revising rates of wages in respect of working journalists under this Act, the Central Government shall, as and when necessary, constitute a Wage Board which shall consist of-

(a)Two persons representing employers in relation to newspaper establishments;

(b)Two persons representing working journalists

(c)Three independent persons, one of whom shall be a person who is or has been a Judge of High Court or the Supreme Court and who shall be appointed by that Government as the Chairman thereof.

(l)The Board shall, by notice published in such manner as it thinks fit, call upon newspaper establishments and working journalists and other persons interested in the fixation or revision of rates of wages of working journalists to make such representations as they may think fit as respects the rates of wages which may be fixed or revised under this Act in respect of working journalists.

(2)Every such representation shall be in writing and shall be made within such period as the Board may specify in the notice and shall state the rates of wages which, in the opinion of the person making the representation, would be reasonable, having regard to the capacity of the employer to pay the same or to any other circumstance, whichever may seem relevant to the person making the representation in relation to his representation.

(3)The Board shall take into account the representation aforesaid, if any, and after examining the materials placed before it make such recommendations as it thinks fit to the Central Government for the fixation or revision of rates of wages in respect of working journalists; and any such recommendation may specify, whether prospectively or retrospectively, the date from which the rates of wages should take effect.

(4)In making any recommendations to the Central Government the Board shall have regard to the cost of living, the prevalent rates of wages for comparable employment, the circumstances relating to the newspaper industry in different regions of the country and to any other circumstances which to the Board may seem relevant.

1[Explanation.-For the removal of doubts it is hereby declared that section shall prevent the Board from making nothing in this sub recommendations for fixation or revision of rates of wages on all-India basis.]

(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.

(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.

13.Working journalists entitled to wages at rates not less than, those specified in the order. �

On the coining into operation of an order of the Central Government under Sec. 12, every working journalist shall be entitled to be paid by his employer wages in the rate which shall, in no case, be less than the rate of wages specified in the order.

(1)Notwithstanding anything contained in this Act, where the Central Government is of opinion that it is necessary so to do, it may, after consultation with the Board, by notification in the official Gazette, fix interim rates of wages in respect of working journalists.

(2)Any interim rates of wages so fixed shall be binding on all employers, in relation to newspaper establishments and every worked, journalist �shall be entitled to be paid wages at a rate which shall, in no case, be less than the interim rates of wages fixed under sub-section (1).

(3)Any interim rates of wages fixed under sub-section (1) shall remain in force until the order of the Central Government under Sec. 12 comes into operation.

(1)Notwithstanding anything contained in this Act, where the Central Government is of opinion that the Board constituted under See. 9 for the purpose of fixing or revising rates of wages in respect of working journalist under this Act had not been able to function (for any reason whatsoever) effectively, and in the circumstances, it is necessary so 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 working journalists under this Act.

(2)The provisions of Sees.  10 to 13 -A shall a ply to, and in relation to, the Tribunal constituted under subsection (1) of the section, the Central Government and working journalists, subject to the modifications that

(a)The reference to the Board therein, wherever they occur, shall be construed as references to the Tribunal

(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; and

(ii)The reference to Sec. 9 shall be construed as a reference to subsection (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 the 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 reexamination, if any, as it may period, the witness shall be discharged.

(4)On the constitution of a Tribunal under sub-section (1) the Board constituted under Sec. 9 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 in respect of working Journalists, 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. 3 (w.e.f. 31st January, 1979 ).

(l)The Central Government may, in the manner hereinafter provided, -

(a)Fix rates of wages in respect of non-journalist newspaper employees; and

(b)Revise, from time to time, at such intervals as it may think fit, the rates of wages fixed under this section.

(2)The rates of wages may be fixed or revised by the Central Government in respect of non-journalist newspaper employees for time work and for piece work.

For the purpose of fixing or revising rates of wages in respect of non-jounalist newspaper employees under this Act, the Central Government shall, as and when necessary, constitute a Wage Board which shall consist of-

(a)Two persons representing employers in relation to newspaper establishment;

(b)Two persons representing non-jounalist newspaper employees; and,

(c)Three independent persons, one of whom shall be a person who is or has been, a Judge of a High Court or the Supreme Court and who shall be appointed by that Government as the Chairman thereof.

The provisions of Secs. 10 to 13-A shall apply to, and in relation to, the Board constituted under Sec. 13C, 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 Board constituted under Sec. 13-C-and to non-journalist newspaper employees;

(b)The references in sub-section (3) of Sec. 11 to Sec. 9 shall be construed as a reference to Sec. 13-C; and

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

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).

The provisions of the Industrial Employment (Standing Orders) Act, 1946 (XX of 1946), as in force for the time being, shall apply to every newspaper establishment wherein twenty or more newspaper employees �are employed or were employed on any day of the preceding twelve months as if such newspaper establishment were an industrial establishment to which the aforesaid Act has been applied by a notification under sub-section (3) of Sec. 1 thereof, and as if a newspaper employee were a workman within the meaning of that Act.

The Employees� Provident Funds Act, 1952 (XIX of 1952), as in force for the time being, shall apply to every newspaper establishment in which twenty or more persons are employed on any day, as if such newspaper establishment were a factory to which the aforesaid Act had been applied by a notification of the Central Government under sub-section (3) of Sec. 1 thereof, and as if a newspaper employee were an employee within the meaning of that Act.

(1) The provisions of this Act shall have effect notwithstanding anything, inconsistent therewith contained in any other law or in the terms of any award, agreement or contract of service, whether made before or after the commencement of this Act:

Provided that where under any such award, agreement, contract of service or otherwise a newspaper employee is entitled to benefits in respect �of any matter which are more favorable to him than those to which he would be entitled under this Act, the newspaper employee shall continue to be entitled to the more favorable benefits in respect of  that matter, notwithstanding that he receives benefits in respect of other matters under this Act.

(2)Nothing contained in this Act shall be construed to preclude any newspaper employee from entering into a agreement with an employer for granting him rights or privileges in respect of any matter which are more favorable to him that those to which fie would be entitled under this Act.

No employer in relation to a newspaper establishment shall, by reason of his liability for payment of wages to newspaper employees at the rates specified in an order of the Central Government under Sec. 12, or under Sec. 12 read with Sec. 13-AA or Sec. 13-DD, dismiss, discharge or retrench any newspaper employee.]

1.Ins. by Act 36 of 1981.

(1)Where any amount is due under this Act to a newspaper employee from an employer, the newspaper employee himself, or any person authorized by him in writing in this behalf or in case of the death of the employee, any member of his family may, without prejudice to any other mode of recovery, make an application to the State Government for the recovery of the amount due to him and if the State Government or such authority as the State Government may specify in this behalf, is satisfied that any amount is so die, it shall issue a certificate for that amount to the Collector, and the Collector or shall proceed to recover that amount in the same manner as an arrear of land revenue.

(2)If any question arises as to the amount due under this Act to a newspaper employee from his employer, the State Government may, on its own motion or upon application made to it, refer the question to any Labor Court constituted by it under the Industrial Disputes Act, 1947 (14 of 1947), or under any corresponding law relating to investigation and settlement of Industrial disputes in force in the State and the said Act or law shall have effect in relation to the Labor Court as if question so referred were a matter referred to the Labor Court for the adjudication under that Act or law.

(3)The decision of the Labor Court shall be forwarded by it to the State Government which made the reference and any amount found due by the Labor Court may be recovered in the manner provided in sub-section (1).  

1.Subs. by Act 65 of 1962, Sec. 5 for See. 17 (w.e.f. 15th, January, 1962.

Every employer in relation to a newspaper establishment shall prepare and maintain such registers, records and muster-rolls and in such manner as may be prescribed.

(1)The State Government may, by notification in the official Gazette, appoint such persons as it thinks fit to be inspectors for the purposes of this Act and may define the local limits within which they shall exercise their functions.

(2)Any Inspector appointed under subsection (1) may for the purpose of ascertaining whether any of the provisions of this Act or of the Working Journalists (Fixation of Rates of Wages) Act, 1958 (29 of 1958), have been complied with in respect of a newspaper establishment, -

(a)Require an employer to furnish such information, as he may consider necessary;

(b)At any reasonable time enter any newspaper establishment or any premises connected therewith and require any one found in charge thereof to produce before him for examination any accounts, books, registers and other documents relating to the employment of persons or the payment of wages in the establishment:

(c)Examine with respect to, or any matter relevant to, any of the purposes aforesaid, the employer, his agent or servant or any other person found in charge of the newspaper establishment or any premises connected therewith or any person whom the Inspector has reasonable cause to believe to be or to have been an employee in the establishment:

(d)Make copies of or take extracts from any book, register or other documents maintained in relation to the newspaper establishment;

(e)Exercise such other powers as may be prescribed.

(3)Every Inspector shall be deemed to be a public servant within the meaning of the Indian Penal Code, 1860 (45 of 1860).

(4)Any person required to produce any documents or thing or to give information by an Inspector under sub-section (2) shall be legally bound to do so.]

1[(1)If any employer contravenes any of the provisions of this Act or any rule or order made thereunder, he shall be punishable with fine which may extend to two hundred rupees.

(I-A) Whoever, having been convicted of any offence under this Act, is again convicted of an offence involving the contravention of the same provision, shall be punishable with fine, which may extend to five hundred rupees.

(I-B) Where an offence has been committed by a company, every person who, at the time the offence was committed, was in charge of, and was responsible to, the company for the conduct of the business of the company as well as the company, shall be deemed to be guilty of the offence and shall be liable to be proceeded against and punished accordingly.

Provided that nothing contained in this subsection shall render any such person liable to any punishment provided in this section, if he proves that the offence was committed without his knowledge or that he exercised all due diligence to prevent the commission of such offence.

(I-C) Notwithstanding anything contained in subsection (I -B), where an offence under this section has been committed by a company and it is proved that the offence has been committed with the consent or connivance of, or that the commission of the offence is attributable to, any gross negligence on the part of any director, manager, secretary or other officer of the company, such director, manager, secretary or other officer shall also be deemed to be guilty of such offence shall be liable to be proceeded against and punished accordingly.

(I-D) For the purposes of this section, -

(a)�Company� means any body corporate and includes a firm or other association of individuals; and

(b)�Director� in relation to a firm means a partner in the firm.]

(2)No Court inferior to that of a Presidency Magistrate or a Magistrate of the first class shall try any offence punishable under this section.

(3)No Court shall take cognizance of an offence under this section, unless the complaint thereof was made within six months of the date on which the offence is alleged to have been committed.

1.Subs. by Act 65 of 1962, Sec, 6, for sub- section (1) (w.e.f 15, January 1963).

No suit, prosecution or other legal proceeding shall lie against the Chairman or any other member of the Board 1[or the person constituting the Tribunal] 2[or an Inspector appointed under this Act] for anything which is in good faith done or intended to be done.         

1.Ins. by Act 6 of 1979, Sec. 5 (w.e.f. 31st January, 1979).

2. Ins. by Act 65 of 1962, Sec. 7.

119-A. Defects in appointment not to invalidate acts. �

No act or proceeding of the Board shall be questioned on the ground merely of the existence of any vacancy in, or defect in the constitution of, the Board.

1.Ins. by Act 65 of 1962, Sec. 8 (w.e.f. 15th January, 1963).

Nothing in his Act or the Working Journalists (Fixation of Rates of Wages) Act, 1958 (211 of 1958), shall apply to 1[any newspaper employee] who is an employee of the Government to whom the fundamental and supplementary rules, Civil Services (Classification, Control and Appeal) Rules, Civil Service (Temporary service) Rules, Revised Leave Rules, Civil Service Regulations, Civilians in defense Services (Classification, Control and Appeal) Rules, or the Indian Railway establishment Code or any other rules or regulations that may be notified in this un half by the Central Government in the official Gazette, apply.]

1.Subs. by Act 60 of 1974, Sec. 5.

(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. 

(1).The working Journalists and other Newspaper Employees (Condition of service) and Miscellaneous provisions (Amendment ordinance), 1979 is hereby repealed.

(2)Notwithstanding  such repeal, anything done or any action taken under the principal Act as amended by the said Ordinance shall be deemed to have been done or taken under the principal Act as amended by Act.

(See Sec. 2 (d))

1. For the purposes of Cl. (d) of Sec. 2, -

(1)Two or more newspaper establishments under common control shall be deemed to be one newspaper establishment; 

(2)Two or more newspaper establishments owned by an individual and his or her spouse shall be deemed to be one newspaper establishment unless it is shown that such spouse is a sole proprietor or partner or a shareholder of a corporate body on the basis of his or her own individual funds;

(3)Two or more newspaper establishments publishing newspapers bearing the same or similar title and in the same language in any place in India or bearing the same or similar title but in the same State or Union territory shall be deemed to be one newspaper establishment.

2.For the purposes of paragraph 1 (1), two or more establishments shall be deemed to be under common control

(a) (i)where the newspaper establishments are owned by a common individual or individuals;

(ii)Where the newspaper establishments are owned by firms, if such firms have a substantial number of common partners;

(iii)Where the newspaper establishments are owned by bodies corporate, if one body corporate is a subsidiary of the other body corporate, or both are subsidiaries of a common holding company or a substantial number of their equity shares are owned by the same person or group of persons, whether incorporated or not;

(iv)Where one establishment is owned by a body corporate and the other is owned by a firm, if a substantial number of partners of the firm together hold a substantial number of equity shares of the body corporate;

(v)Where one is owned by a body corporate and the other is owned by a firm having bodies corporate as its partners if a substantial number of equity shares of such bodies corporate are owned, directly or indirectly, by the same person or group of persons, whether incorporated or not, or

(b)Where there is functional integrality between concerned newspaper establishments.�]  

1.Ins. by Act.  No. 31 of 1989, Sec. 4