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

6.Hours of work. -

(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.