Working Journalists (Conditions of Service) and Miscellaneous Provisions Rules, 1957

2.Definitions.

In these rules, unless the context otherwise requires, - 

(a)“Act” means the Working Journalists (Conditions of Service) and Miscellaneous Provisions Act, 1955 (45 of 1955); 

(b)“Authorized medical practitioner” means a registered medical practitioner designated as such under rule 24 and where no such practitioner has been designated, any registered medical practitioner; 

(c)“Average pay” shall have the meaning assigned to it in the Industrial Disputes Act, 1947 (14 of 1947); 

(d)“Competent officer” means an office designated as such under rule 17; ¹[***] 

(f)“Form” means a form appended to these rules; 

(g)“Leave” means earned leave, leave on medical certificate, maternity leave, extraordinary leave, leave not due, casual leave, study leave or quarantine leave; 

(h)“Earned leave,” means leave admissible under clause (a) of section 7 of the Act; 

(i)“Leave on medical certificate” means leave admissible under clause (b) of section 7 of the Act; 

(j)“Leave not due” means leave which is not due to a working journalist but which may be granted to him in anticipation of its being earned subsequently; 

(k)“Quarantine leave” means leave of absence from duty by reason of the presence of an infectious disease in the family or household of a working journalist; 

(1)“Study leave” means leave granted to a working journalist to enable him to undergo any special course of training which may be of use to him in his journalistic career; and 

(m)“Shifts”: ‘day shift’ means a shift when any hours of work of the shift do not fall between the hours of 11 P.M. and 5 A.M. ; ‘night shift’ means a shift when any hours of work fall between the hours of 11 P.M. and 5 A.M.  

1Clause (e) emitted by G.S.R. 1320, dated Ist August 1963.

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