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

17.Recovery of money due from an employer. -

(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.