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

Contents
Sections	Particulars
1	Short title and commencement
2	Definitions
Chapter II	Working Journalists
3	Act XIV of 1947 to apply to working journalists
4	Special provisions in respect of certain cases of entrenchment
5	Payment of gratuity
5A	Nomination by working journalist
6	Hours of work
7	Leave
8	Fixation or revision of rates of wages
9	Procedure for fixing and revising rates of wages
10	Recommendation by Board
11	Powers and procedure of the Board
12	Powers of Central Government to enforce recommendations of the Wage Board
13	Working journalists entitled to wages at rates not less than those specified in order
13-A	Power of Government to fix interim rates of wages
13-AA	Constitution of Tribunal for fixing or revising rates of wages in respect of working journalists
Chapter IIA	Non-Journalist Newspaper Employees
13-B	Fixation or revision of rates of wages of non-journalist newspaper employees
13-C	Wage Board for revising rates of wages in respect of non-journalist newspaper employees
13-D	Application of certain provisions
13-DD	Constitution of Tribunal for fixing or revising rates of wages in respect of on-journalist newspaper employees
Chapter III	Application of certain Acts to Newspaper Employees
14	Act XX of 1946 to apply to newspaper establishment
15	Act XIX of 1952 to apply to newspaper establishments
Chapter IV	Miscellaneous
16	Effect of laws and agreements inconsistent with this Act
16-A	Employer not to dismiss, discharge, etc., newspaper employees
17	Recovery of money due from an employer
17-A	Maintenance of registers, records and muster-rolls
17-B	Inspectors
18	Penalty
19	Indemnity
19-A	Defects in appointment not to invalidate acts
19-B	Saving
20	Power to make rules
21	Repeal and saving
	Schedule

An Act to regulate certain conditions of service of working journalists and other persons employed in newspaper establishments

Be it enacted by the Parliament in the Sixth Year of the Republic of India as follows:-

1.Published in the Gazette of India, Extraordinary, Pt. II, Sec. 1, No. 60, dated the 21st December, 1955.